DEV NANDAN UPADHYAY Vs. STATE OF U P

JUDGEMENT

(1.) The petitioner is a sub-inspector in the police force and has been transferred by the impugned order from Civil Police to GRP. The petitioner, being aggrieved by the transfer order, has filed the present writ petition on the limited ground that no sanction was obtained from the Director General of Police, which is a mandatory requirement contemplated under the second part of Regulation 525 of U.P. Police Regulations. A counter affidavit has been filed and with the consent of the parties, the writ petition is being decided at the admission stage itself.

(2.) For facility, Regulation 525 of the U.P. Police Regulation is extracted hereunder:

(3.) The entire plank of the petitioner is, that the second part of Regulation 525 contemplates that a police officer can be transferred from one branch of the force to the another branch only with the sanction of the Inspector General, now called the Director General of Police.