KULDEEP Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for petitioner and learned State Counsel appearing on behalf of the opposite parties.

(2.) Present petition under Article 226 of Constitution of India has been filed challenging order dtd. 10/9/2025 whereby petitioner has been transferred from U.P. 112, Bulandshahr to Jhansi Region.

(3.) Learned counsel for petitioner submits that earlier petitioner had filed WRIT - A No. - 2729 of 2025 seeking repatriation to his parent department being Civil Police from Dial 112. The said petition was disposed of vide order dtd. 10/3/2025 directing the competent authority to consider petitioner's grievance. In pursuance thereof, an order dtd. 6/8/2025 was passed by Senior Superintendent of Police, Bulandshahr posting petitioner in the Civil Police whereafter impugned order has been passed again indicating petitioner being posted in the Civil Police from U.P. 112.