DILIP KUMAR UPADHYAY Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This writ petition has been filed against the Impugned order of the U. P. State Public Service Tribunal dated 27.3.2002 Annexure-1 to the writ petition and for quashing the orders dated 13.4.2001 and 3.8.2001 by which the petitioners have been promoted to the post of Head Constables in the armed police. The petitioners have also prayed for a mandamus directing the respondents to promote the petitioners as Head Constables in civil police.

(2.) The petitioners were appointed as Constables in civil police in 1993. It is alleged in paragraph 2 of the writ petition that although the petitioners were inducted in the civil police, the D.I.G., Police Allahabad in exercise of powers under Regulation 525 of the Police Regulations had transferred the entire 1993 batch of constables recruited in Allahabad to the armed police in 1997. In paragraph 3 of the writ petition, it is stated that the State Government constituted a Special Task Force in Allahabad in 1998 and the petitioners were inducted in the Special Task Force. The Special Task Force was created for the purposes of eradicating crime from Allahabad and to forcefully and effectively combat organised crimes being conducted by various groups and individuals in Allahabad. It is alleged that the petitioners were inducted in the Special Task Force due to their exemplary courage, honesty and integrity and the Special Task Force basically carries out the work of civil police.

(3.) Regulation 396 of the Police Regulations states that the police force shall consist of the following bodies : <FRM>JUDGEMENT_224_LAWS(ALL)2_2003.html</FRM>