KAILASH SINGH TSI Vs. DIRECTOR IGP TRAFFIC LUCKNOW

JUDGEMENT

(1.) By an order dated 26.7.1996 the petitioner, who was in the Armed Police Force, was transferred as Traffic Sub-Inspector al Varanasi. The petitioner has now been sought to be transferred from Traffic Department to Armed Police Force by an order dated 23.3.1998. This order dated 23.3.1998 contained in Annexure-4 to the writ petition has since been challenged in this writ petition.

(2.) Relying on Regulation 525 of the U. P. Police Regulation, learned counsel for the petitioner Shri R.K. Pandey submits that without sanction of the Inspector General of Police, such person could not be transferred. Therefore, the order is wholly without jurisdiction and void ab initio and liable to be quashed.

(3.) Sri K.R. Singh, learned standing counsel on the other hand points out that Regulation 524 empowers the Superintendent to transfer all officers below the rank of Sub-Inspector within his District without indicating any qualification or reservation as to the one branch or otherwise. Whereas Regulation 525 relates to transfer from Armed to Civil Police or vice versa. But in the present case, according to him, the petitioner is belonging to P.A.C. cadre from where he was posted in the Traffic. He did not object to the same when he is drawn to the civil police. Therefore, this writ petition should liable to be dismissed.