NUTAN THAKUR Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) Heard Sri Asok Pande, learned counsel for the petitioner, Sri Manish Mathur, learned counsel appearing for the Election Commission of India and learned standing counsel for Union of India as well as for State of U.P.

(2.) This public interest litigation petition has been filed challenging the authority of the Election Commission of India in transferring certain officers belonging to Indian Administrative Service, Indian Police Service, Provincial Civil Service and Provincial Police Service after notification for election for constituting the new Lok Sabha 2014 was issued.

(3.) Prayer has been made to reassess and reevaluate all the transferred orders of various officers of the aforesaid services and to cancel the same which have allegedly been made against the procedure prescribed in the Indian Administrative Service (Cadre) Rules, 1954 and Indian Police Service (Cadre) Rules, 1954, as amended upto date.