BANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under ARTICLEs 226 and 227 of the Constitution of India praying for issuance of a writ in the nature of certiorari quashing order dated 19.02.2008 Annexure P-12 passed by respondent no. 3 i.e. Additional Director General of Police, Intelligence, Punjab, Chandigarh.

(2.) XXX XXX

(3.) It has been pleaded in the petition that the petitioners were appointed as Constables in Punjab Armed Police. Petitioners were transferred to Criminal Investigation Department (for short 'CID'), Sangrur on deputation and joined as such on various duties. Vide impugned order Annexure P - 12, the petitioners have been repatriated to the parent department on administrative grounds under Rule 21.25 (2) of Punjab Police Rules Vol.3 Chapter 21 which provides as follows: -