LAL BAHADUR Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri Vinod Kumar Yadav, learned Counsel for petitioners and learned Standing Counsel for respondents.

(2.) THE petitioners are Police Constables in Civil Police, U. P. By the impugned orders dated 26. 11. 2007, 1. 12. 2007 and 7. 12. 2007 (Annexure-1 to the petition) passed by the Inspector General of Police, Allahabad Zone, allahabad, Deputy Inspector General of Police, Jhansi Range, Allahabad and superintendent of Police, Jalaun, respondents Nos. 3, 4 and 5 respectively the petitioners have been directed to join in Armed Police.

(3.) ACCORDING to Regulation 525 of the U. P. Police Regulations, only those police constable who have put in more than 2 years of service and not more than 10 years of service are liable to be transferred from civil police to Armed police and vice versa and the submission of the learned Counsel for the petitioners is that the petitioners have completed 10 years of service, therefore, their transfer is in violation of aforesaid Regulation.