SANJAY NATH TIWARI Vs. STATE OF U P

JUDGEMENT

(1.) Heard Mr.S.K.Kalia, learned Senior Advocate assisted by Mr.Ramesh Pandey, learned counsel for the petitioner as well as Mr.I.P.Singh, learned Chief Standing Counsel, Dr.L.P.Mishra and Mr.Nirankar Singh, learned Advocates as interveners.

(2.) The petitioner has assailed the order dated 23rd of June, 2014, issued by the Deputy Inspector General of Police, Lucknow Circle, Lucknow, whereby the petitioner has been transferred from district Raebareli to district Hardoi in public interest.

(3.) A bare perusal of the transfer order shows that it has been issued pursuant to the decision taken by the Police Establishment Board in its meeting dated 23rd of June, 2014. As per direction of this court the learned Chief Standing Counsel produced the minutes of the meeting dated 23rd of June, 2014 of the Police Establishment Board, which show that the petitioner was posted at Raebareli on 9th of December, 2013 and the source of transfer is indicated that the several public complaints from the different sources about the petitioner's misbehaviour with the public have been received, in the light of which the Board expressed the opinion that it is not proper to retain the petitioner at district Raebareli. Therefore, it took a decision to transfer the petitioner at Hardoi.