V.K. Shukla, J. - (1.) PETITIONER has rushed to this Court questioning the validity of the transfer order dated 19.02.2010 passed by Inspector General of Police Meerut Range Meerut and the consequential order of relieving dated 02.04.2011 passed by Senior Superintendent of Police Ghaziabad.
(2.) PETITIONER is Sub -Inspector and has been posted as Public Relation Officer, at the Office of Senior Superintendent of Police Ghaziabad. Earlier Petitioner was posted at District Meerut and in the month of February, 2009 he has been transferred from Meerut to District Ghaziabad and Petitioner claims to have joined at District Ghaziabad on 15.02.2009. Petitioner has been transferred under the order passed by Inspector General of Police Meerut Range Meerut from Ghaziabad to Bulandshahar and thereafter order of reliving has been passed on 02.04.2011. At this juncture present writ petition in question has been filed questioning the validity of the transfer order as well as relieving order. On presentation of present writ petition in question precise argument advanced on behalf of Vijay Gautam, Advocate has been to the effect that in the present case before effecting the transfer at no point of time any concurrence has been taken from the Police Establishment Board, as such transfer order cannot be enforced.
(3.) LEARNED Standing counsel on this plea being raised had been asked to obtain necessary instruction and requisite instructions in question has been obtained and thereafter with the consent of the Petitioner present writ petition has been heard and is being decided.;