HADAMATSINH NAHARSINH SISODIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In these two petitions filed under Article 226 of the Constitution of India, the petitioners, who are serving as constables, have challenged the orders of their transfer out of the District of Ahmedabad.

(2.) The case of the petitioner in Special Civil Application No. 12765 of 2010 is that he is transferred in connection with the Hooch Tragedy (Lattha Kand) with other Police Officers by impugned order dated 24.9.2010 in the name of public interest. In the said order, it is stated that his transfer is as per the order dated 20.9.2010 passed by the Director General of Police, Gandhinagar. It is his case that on the allegation of his involvement in the Lattha Kand tragedy, he is transferred to Jamnagar without holding any inquiry against him and without there being any administrative exigencies for such transfer at the transferred place. It is his case that since the Lattha Kand was highlighted in print and electronic media, he was also included in the mass transfer effected by the respondent Authorities.

(3.) Learned Advocate Mr. Majmudar for the petitioner has pointed out that after the petition was filed, the petitioner was departmentally proceeded and imposed punishment.