PANKAJ KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Notice on behalf of the opposite parties has been accepted by the learned Chief Standing Counsel.

(2.) Heard learned Counsel for the Petitioners as well as Sri Badrul Hasan, learned Standing Counsel.

(3.) This writ petition has been filed challenging the transfer order dated 17.4.2011 including the decision/order/approval of the Regional Police Establishment Board dated 13.4.2011 by which the Petitioners No. 1 to 5 have been transferred from Lucknow to Raibareilly and the Petitioner No. 6 has been transferred from Lucknow to Lakhimpur Khiri, on the ground that they are posted in the adjoining district to the home district which is not permissible as per the Government Order dated 11.7.1986. Challenge has also been made to the Government Order dated 11.7.1986.