ACHAL SINGH Vs. STATE OF U P

JUDGEMENT

(1.) In this writ petition, the petitioner has challenged the order dated 27.12.1997 (Annexure-II to the writ petition) passed by S.S.P., Meerut. Heard Sri H. N. Sharma, learned counsel for the petitioner as well as Sri S. K. Sharma, learned standing counsel for the respondents.

(2.) Brief facts necessary for adjudication of the writ petition are that the petitioner was appointed as constable in November, 1978 and after completing the training, he was promoted to the post of Head Constable on 25.1.1985 while posted under the Police Administration Etah. This transfer to Meerut by order dated 6.6.1997 (Annexure-1) was challenged by way of writ petition in 1977 is pending consideration before this Court. Whereas by an order dated 27.12.1997, the S.S.P., Meerut (respondent No. 2) dismissed the service of the petitioner.

(3.) It appears in view of the transfer dated 27.12.1997 the petitioner was supposed to join at Meerut but he absented and has got the telephonic pressure of Ministers for cancellation of said transfer order which was subsequently found that there was no such telephonic call ever have been made by the concerned Ministers. The concerned authority in its order dated 27.12.1997, has observed that if the petitioner was aggrieved by the transfer order, he should have given the representation to the senior officer rather to involve in such activities.