VIRENDRA KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) We have heard Shri Mohammad Kumar Khan, learned counsel for the petitioner-appellants. Learned Standing Counsel appears for the State respondents.

(2.) All the petitioners were recruited and are serving as constables in civil police. They are at present posted in police department at District Moradabad. They joined together and filed Writ Petition No.56 of 2014 with a prayer for issuing writ, order or direction in the nature of mandamus directing the respondents to decide their representations dated 11.11.2013 on the basis of the Government Order dated 20.3.2012 for transferring them to their home district or to any district, which is near to their home district for looking after their families and children. All of them relied upon a Government Order dated 20.3.2012 issued by the Secretary, Home, Government of U.P. addressed to the Director General of Police, U.P., Lucknow clarifying that under the present arrangement of transfer of constables and head constables, considering their transfers to the places, which are far away from their home district and the practical difficulties faced by them, it was decided that there shall be no restriction on the transfer of constable and head constables to the neighbouring district of their home district.

(3.) The petitioner has annexed a copy of the Government Order No.797/6-Po-1-12-81 dated 20th March, 2012 of which the second paragraph reads as follows:-