LALJI SHUKLA Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) Heard Shri U. N. Sharma, learned counsel for the petitioners, Shri S. K. Mendiratta and Shri S. N. Srivastava for the Election Commission and Shri Pradeep Kumar for the State Government.

(2.) This writ petition has been filed against the impugned order of the Election Commission of India dated 28-12-2001, Annexure-1 to the writ petition and the subsequent transfer order dated 13-1-2002, Annexure-2 to the writ petition.

(3.) The petitioners are U.P. Government servants Petitioner No.1 is the S.P. City and petitioner No.2 is Addl. S.P. (Yamuna Paar) Allahabad. Both the petitioners have been posted at Allahabad for more than four years. Petitioner No. 1 joined as Addl. S.P. City on 25-4-1998 and prior to that he was posted in 42 Bn. P.A.C. Naini, Allahabad and he has admittedly completed more than four years in Allahabad District. similarly petitioner No.2 was posted as Addl. S.P. (Yamuna Paar) Allahabad on 25-4-1998 and prior to that he was posted as Addl. S.P. City Allahabad and thus admittedly he has also completed more than four years at Allahabad.