YOGENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioners before this Court are 118 Constables and Head Constables serving in the office of Superintendent of Police, Yamunanagar, which is there home district. They have been transferred vide order dated 12.7.2013 (P -2) from their home districts to District Kaithal, Kurukshetra and Karnal as a result of a policy decision taken not to post Constables and Head Constables in their home districts on administrative grounds. The decision has been taken across board in the State. Aggrieved by the order of mass transfers, the petitioners are before this Court complaining of dislocation from their home districts.

(2.) IN paragraph 8 of the writ petition, the 118 petitioners before this Court admit certain crucial facts and dispute others as follows: - -

(3.) THE opening gambit of Mr. S.S. Dinarpur, learned counsel appearing for the petitioners lies in the compass of Rule 14.47 of the Punjab Police Rules, 1934 as applicable to Haryana. He argues from rule that the prohibition of serving in home districts runs only against Inspectors and Sub -Inspectors but not Constables and Head Constables. The aforesaid rule reads as follows: - -