UMESH GARG Vs. STATE OF MP

JUDGEMENT

(1.) BY this petition under Article 226 of the Constitution of India, challenge is made to the transfer order dated 07/08/2014 (Annexure P/1). By the aforesaid order, services of the petitioner from Economic Offence Wing Gwalior, a part of the police establishment have been placed back to the Police Headquarter, Bhopal.

(2.) THE petitioner's services were placed in the Economic Offence Wing (hereinafter referred to as 'the EOW') vide order dated 20/09/2011 (Annexure P/2) and accordingly was posted at Gwalior vide order dated 31/10/2011 (Annexure P/3) and since then, he has been working therein. It appears that while serving as Inspector, EOW, Gwalior, the petitioner submitted a representation, the contents whereof are to an extent of amusing in nature (Annexure P/5) wherein petitioner sought parity of his status with other colleagues in the same rank seeking indulgence of the Superintendent of Police, EOW, Gwalior in the matter of providing him an official vehicle with beacon light (yellow colour) studded on the top of it. Besides provision for air conditioned chamber in the office and various other facilities so that he may also attend the office with full honour and authority at his command. Another representation to the same effect has been submitted addressed to the Additional Director General, EOW, Bhopal and by Annexure P/7, petitioner himself requested his transfer from EOW, Gwalior though of course, for different place.

(3.) THE judgment of the Hon'ble Apex Court cited above, in fact and in effect is based on broad principles providing guidelines and regulations of police force at National/State level considering the far reaching changes that had taken place in the country after the enactment of the Police Act, 1861, particularly, in the absence of any comprehensive review at the national level of the police system after independence, various measures have been recommended for making the police force meaningful in the country.