ASIF HUSSAIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD Mr. Yogesh Pacholia, Advocate for the petitioner and Mr. Subhash Upadhyay, Standing Counsel for the State of Uttarakhand.

(2.) THE petitioner is a constable in Uttarakhand Civil Police. He is aggrieved by two orders both passed on 24.5.2013. By the first order dated 24.5.2013 he has been transferred from Uttarakhand Civil Police to Uttarakhand Armed Police and then by a separate order, though passed on the same date i.e. 24.5.2013, the Senior Superintendent of Police, District Udham Singh Nagar has transferred the petitioner from Udham Singh Nagar to Pauri Range. The petitioner is aggrieved by both these orders and has challenged the same before this Court.

(3.) REGULATION 525 of Police Regulation reads as under: - -