SURESH CHAND GUPTA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The petitioners in each of these cases are members of Civil Police Force of the Uttar Pradesh state. Their grievance are similar to those in the writ petition which we disposed of on 4th December, 1987. We accordingly direct that these writ petition be disposed of in terms of that day's order. W. P. Nos. 367, 211, 447, 455, 484, 19, 1411, 503, 147, 341, 473, 176, 130, 39/87, 381, 478, 1347/86, 12803/85,1693/87 and 485/86.

(2.) These Writ Petition are under Article 32 of the constitution on behalf of the officers the u. P. Police Service (Civil). Their reversion was caused on account of implementation of court's direction in CHANDER PRASAD SINGH and ors. VS. STATE OF U. P. (Civil No. 8820/83) decided on 19/04/1985. We are told that 1300 supernumerary posts of Head constables have been created in the State of U. P. vide government Order dated 21/01/1988, in order to most this situation. Counsel for the State of U. P. has agreed that the claim of the petitioners for adjustment against such posts shall be considered separately and attempt would be made to absorb as many of them a possible in terms of the order creating the posts in view of this position, no further directions an necessary in the Writ Petition excepting calling upon the State of U. P. to comply with what has been stated before us by their counsel. This order shall be given effect to within four months hence no costs.