LAWS(JHAR)-2007-1-39

GOPAL SINGH Vs. STATE OF JHARKHAND

Decided On January 17, 2007
GOPAL SINGH Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) IN this writ application, the petitioner has prayed for a direction on Superintendent of Police, Hazaribagh to pass necessary order by recalling District Order No. 2825 dated 22nd December, 2006, in view of the order passed by the Deputy Inspector General of Police, North Chhotanagpur Range, Hazaribagh.

(2.) IT has been submitted that by District Order No. 2825/2006, issued vide Memo No. 8440 dated 22nd December, 2006, the petitioner was transferred and posted within a period of one month. The said order was subject to the approval of the Deputy Inspector General of Police, North Chhotanagpur Range, Hazaribagh, but by Letter No. 1805 dated 26th December, 2006, the Deputy Inspector General of Police, North Chhotanagpur Range, Hazaribagh, refused to approve the said order.

(3.) LEARNED J.C. to Sr. S.C. II appearing for the respondents submitted that since the impugned District Order No. 2825/2006 dated 22nd December, 2006 has not been approved by the Deputy Inspector General of Police, North Chhotanagpur Range, Hazaribagh, the same is ineffective and no further order is required.