DALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of order dtd. 16/1/2024 (Annexure P-5) whereby he has been transferred from Hoshiarpur to Jalandhar Rural.

(2.) The petitioner is working with respondent-department as Assistant Sub-Inspector. He is in service since 1990 and he is going to attain age of superannuation within next 18 months. The petitioner has been transferred from District Hoshiarpur to District Jalandhar. FIR No.12 dtd. 28/7/2022 came to be registered against the petitioner under Sec. 7 of PC Act at Police Station Vigilance Bureau, Jalandhar Range. The department initiated departmental inquiry against the petitioner which was closed vide order dtd. 15/7/2023 passed by SSP, Hoshiarpur.

(3.) As confirmed by learned State counsel, the police till date has not filed challan. The jurisdictional SSP vide impugned order dtd. 16/1/2024, in compliance of directions issued by Chief Director, Vigilance Bureau, SAS Nagar has transferred the petitioner from Hoshiarpur to Jalandhar.