Vineet Saran, J. - (1.) Petitioners are aggrieved by the order dated 28.1.2003 passed by respondent No. 2, Superintendent of Police, Mahoba. The petitioners are Constables in Civil Police and by the impugned order they have been transferred to the Armed Police for a period of six months.
(2.) Smt. Poonam Srivastava, learned Counsel appearing on behalf of the petitioners, has urged that constables of the Civil Police can be transferred to the Armed Police by the Superintendent of Policy only under Regulation 525 of the U.P. Police Regulation (hereinafter referred to as the Regulations). It has been contended that since the conditions of the said regulation are not fulfilled in the present case, the petitioners could not have been transferred.
(3.) Learned Standing Counsel has submitted that transfer of the constables from the Civil Police to the Armed Police can be made by the Superintendent of Police as per the requirement which may be assessed by the Superintendent of Police of the district and in case if he finds that there is shortage of armed police personnel, the constable of Civil Police can be transferred to the Armed Police. He has, however, not been able to show any other regulation besides Regulation 525 of the Regulations by virtue of which the Superintendent of Police of a district can transfer the constables of the Civil Police to the Armed Police.;