LAWS(ALL)-2010-1-72

RAM CHET Vs. STATE OF U P

Decided On January 18, 2010
RAM CHET Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of present writ petition, the petitioner is seeking a writ of certiorari for quashing the order of transfer dated 28.09.2009 passed by the opposite party No. 3, so far as it affects the petitioner, contained in Annexure-1 to the writ petition, in the interest of justice or in alternative the petitioner be transferred to any district on the post of Reserve Inspector of Police Lines.

(3.) The submission of the counsel for the petitioner is that the petitioner was initially recruited as constable in P.A.C. and due course of time the petitioner was promoted as Head Constable and subsequently promoted on the post of Platoon Commander/S.I. A.P. and after completing requisite training was given posting in 35 Battalion, PAC. Mahanagar, Lucknow. The petitioner qualified Traffic Sub- Inspector Course in the year 1994 but could not get posting of Traffic Sub-Inspector due to unavailability of post.