BHUPINDER 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. 16/2/2026 and relieving letter dtd. 17/2/2026 whereby he has been transferred from Amritsar Rural to Jalandhar Rural.

(2.) The petitioner joined Punjab Police force as Constable on 14/7/1988. While he was posted as ASI at Police Station Kathunangal an FIR No. 90 dtd. 7/7/2025 came to be registered. He was pressurised by local political leader not to arrest the accused. He vide order dtd. 7/1/2026 was transferred from Police Station Kathunangal to Police Line, Amritsar Rural. He was again vide impugned order dtd. 16/2/2026 transferred from Amritsar Rural to Jalandhar Rural despite being on the verge of superannuation.

(3.) Learned State counsel on being confronted with the fact that petitioner is going to retire on 30/4/2027 on attaining the age of superannuation submits that Competent Authority would reconsider petitioner's transfer order and pass an appropriate order within two weeks from today.