AJIT SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Santosh Kumar Singh, learned counsel for the petitioner and Sri Pranav Ojha, learned Additional Chief Standing Counsel for the respondents.

(2.) The petitioner has preferred the present writ petition challenging the order of transfer dated 12.7.2019 passed by the respondent no.2 namely Deputy Inspector General? of Police, Establishment/Karmik, U.P. Lucknow as well as the consequential relieving order dated 9.6.2020 passed by the respondent no.4 namely Reserve Inspector, Reserve Police Lines, Ghaziabad, District Ghaziabad.

(3.) It is argued by the learned counsel for the petitioner that vide order dated 12.7.2019 petitioner was transferred from Ghaziabad to Lucknow. It is further argued that for about one year he was not relieved ultimately, however, vide order dated 9.6.2020 petitioner was relieved from Ghaziabad. It is argued that implementation of the order of transfer dated 12.7.2019 is result of misuse of powers and totally non application of mind. According to him, an incumbent could be transferred keeping in mind the exigencies of service prevailing at the relevant time and not one year after the passing of a transfer order which itself was not implemented by the authorities.