- (1.) Heard Sri R.K. Tiwari, learned Counsel, holding brief of Sri P.S. Baghel, learned Counsel for the petitioner and Sri Sandeep Mukherjee, learned Standing Counsel for the State respondents.
(2.) In this petition prayer has been made for quashing the impugned order dated 30-12-2000 (Annexure No. 8 to the writ petition), whereby the petitioner while working as Sub-Inspector (Teacher) in Mirzapur has been transferred to Recruitment Training Centre, Chunar, Mirzapur with immediate effect, subsequent prayer has been made for issuance of writ of mandamus commanding the respondents not to interfere in the functioning of the petitioner as Sub- Inspector, Civil Police, Police Station Mirzapur.
(3.) The petitioner has challenged the impugned transfer order dated 30-12-2000 on the ground that the petitioner was initially promoted on 19-4-1995 after completing recruitment training and the petitioner's transfer amounts to punishment as he is being sent to a separate cadre. The impugned transfer order is flouting the legitimate expectations and assurances given to the petitioner before he was sent for training that after completing the R.T.C. assignment, he will be posted in civil police and shall be given promotion also in the civil police. According to the petitioner he has excellent service record and if he is allowed to work as Sub-Inspector (Teacher), he will lose his future promotion as the post, to which he has been directed to go and join, is a different cadre post, where his promotional avenue shall be jeopardised.;