AEIJAZ AHMAD Vs. UNION OF INDIA

JUDGEMENT

(1.) By the Court. -This special appeal filed by the appellants, two in number, assails the judgment and order passed by the learned Single Judge dated 28.10.2009, disposing of their writ petition finally with a direction that the petitioners' representation be disposed of in accordance with law by passing a speaking order within a period of three weeks from the date of production of the certified copy of the order and till then status quo as it existed on the date of passing of the order, was directed to be maintained.

(2.) The appellants who are working in the State of Uttar Pradesh on the creation of State of Uttaranchal(now known as Uttarakhand)under the provisions of Central Act No. 29, namely, U.P. Reorganisation Act, 2000, were considered for being allocated in either of the two States and thereafter a tentative list of transfer of police personnels was issued on 28.10.2005, in which junior most persons were to be transferred to the State of Uttarakhand. The appellants have been treated as junior most persons for the purpose.

(3.) The appellants being aggrieved represented against the aforesaid transfer list, to the State Advisory Committee, which representations according to them are still pending and no decision has been taken. In the meantime, the appellants were allowed to continue in the State of Uttar Pradesh and they have also been promoted on the post of Sub Inspector, Special Grade, by the orders of Police Headquarters, Allahabad and an entry to the same effect finds place in the Hindi Order Book. This was done on 30.6.2007.