BALWANT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) ON the last date of hearing a request on behalf of the petitioner was made to place on record some more documents. The documents which were required to be placed on record necessarily were to indicate that the cadre of the petitioner has been transferred from the District Police to the Government Railway Police (for brevity, 'GRP') and a conscious decision with regard to the cadre transfer has been taken by the competent authority. Learned counsel for the petitioner has sought to place on record certain orders of transfers/mutual transfers from one station to another and those orders do not satisfy the requirement of law that the petitioner has been transferred from the District Police to the GRP and, therefore, a request has now been made for withdrawal of the petition with liberty to file another one by furnishing better particulars.

(2.) IN view of above, the writ petition is dismissed as withdrawn with liberty to file a fresh one on the same cause of action after furnishing full particulars as stated above. The Computer Branch of the Registry is directed to place on record a copy of this order as and when the petitioner files another such petition.