Anil Kumar, J. - (1.) HEARD Sri Vijai Shukla, learned counsel for petitioner, learned State counsel and perused the record.
(2.) INITIALLY petitioner who is working on the post of constable, for redressal of his grievances approached this Court by filling writ petition No. 2255 (SS) of 2011, disposed of vide order dated 26.04.2011 with the following direction: In view of above, with the consent of parties counsel, the writ petition is disposed of finally with the liberty to the petitioner to make a fresh representation within a period of 7 days' from today and in case such a representation is made, the same shall be considered and decided by the DIG, Establishment, Police Headquarter, Allahabad in accordance with law, relevant rules, regulations and the Government Orders within a period of one month from the date a certified copy of this order along with copy of the representation is produced before him. In pursuance to the same, the case of the petitioner has been considered by the competent authority and the same has been rejected vide order dated 03.11.2011 (Annexure No. 1). passed by O.P. No. 3 Aggrieved by the same, the present writ petition has been field by the petitioner.
(3.) LEARNED counsel for petitioner while assailing the order order dated 03.11.2011 (Annexure No. 1) submits that it is against the government transfer police, hence the same is arbitrary in nature.;