Devendra Kumar Arora, J. - (1.) HEARD learned Counsel for the parties.
(2.) BY means of present writ petition, the Petitioner is seeking a writ of certiorari for quashing the order dated 04.06.2011, passed by the Deputy Inspector General of Police/Senior Superintendent of Police, Lucknow relating to the relieving of the Petitioner, contained in Annexure -1 to the writ petition, as well as the order dated 17.04.2011 passed by the Inspector General of Police, Lucknow Zone, Lucknow with the prior approval of the Regional Police Establishment Board, Lucknow dated 13.04.2011, contained in Annexure -2 to the writ petition, thereby transferring the Petitioner from Lucknow to Kheri and the order dated 20.04.2011 passed by the Deputy Inspector General of Police, Lucknow Range, Lucknow thereby seeking relieving of the Petitioner. 2. The submission of learned Counsel for the Petitioner is that earlier the Petitioner approached this Court by means of Writ Petition No. 3838 (S/S) of 2010 challenging the transfer order passed by the Regional Police Establishment Board. This Court while quashing the transfer order dated 29.05.2010 and 28.05.2010, so far as the same relate to the Petitioners, gave liberty to the opposite parties to pass fresh orders in accordance with law after approval from the Board constituted vide notification dated 12.03.2008. The further submission of learned Counsel for the Petitioner is that though fresh transfer order has been passed, but the same has not been passed by the Board constituted vide notification dated 12.03.2008.
(3.) LEARNED Counsel for the Petitioner also submitted that it was incumbent upon the opposite parties to ensure the compliance of the order of this Court, while passing the impugned transfer order.;