RAVINDRA KUMAR TRIPATHI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri R.K. Singh, learned counsel for petitioner, learned State counsel and perused the record.

(2.) By means of the present writ petition, the petitioner has challenged the impugned order dated 21.04.2012 (Annexure No. 1) passed by Superintendent of Police, Unnao.

(3.) Facts in brief of the present case are that petitioner was initially appointed on the post of Sub-Inspector on 05.09.2007 thereafter by an order dated 24.08.2010, transferred from Kanpur to Unnao in the said capacity. Subsequently, by an order dated 03.04.2012, he was transferred from Police Station Gangh Ghat, Unnao to Police Station Hasanganj, Unnao but could not joined his duties on the said post as he has not relieved by O.P. No. 3.