ABBAS ALI, P.A.C., HEAD CONSTABLE NO. 700620111 Vs. STATE OF U.P. THROUGH SECRETARY (HOMES), GOVERNMENT OF U.P. AT LUCKNOW AND OTHERS

JUDGEMENT

(1.) MR . P. C. Pandey learned Counsel for the petitioner and learned Standing Counsel for the State-respondents are present. Counter and rejoinder affidavits have been exchanged in this matter. A supplementary counter-affidavit has also been filed on behalf of the respondents.

(2.) ON the joint request of learned Counsel for the parties this writ petition is decided at the admission stage itself, in terms of the Rules of the Court.

(3.) FROM a perusal of the record it appears that this Court vide order dated 2.2.2007 granted ten days time to the learned Standing Counsel to obtain necessary instructions in the matter, but no instructions could be obtained. Three weeks' further time was granted on 15.2.2007 to the learned Standing Counsel for ensuring compliance of the order dated 2.2.2007 fixing the matter for 15.3.2007. The case was listed on 15.3.2007 and on that date the case was directed to be listed on 26.3.2007 peremptorily. This Court vide order dated 26.3.2007 issued a specific direction to the effect that the case be listed on 11.4.2007 by which time the respondents shall comply with the order dated 15.2.2007 or else the petitioner shall be relieved on the basis of the transfer order dated 17.6.2006 from 12th Battalion, P.A.C., Fatehpur to the Civil Police, Sultanpur.