Arun Tandon, J. - (1.) Heard Sri Surendra Kumar Mishra, Advocate on behalf of the petitioner and learned Standing Counsel on behalf of the respondents.
(2.) This writ petition has been filed by Sub-Inspector (M) of U.P. Police Subordinate Services, who was initially appointed in the ministerial cadre of the Civil Branch. By means of the order of the Deputy Inspector General of Police (Estb.), U.P. Police Head Quarter, Allahabad (respondent No. 2) dated 15th June, 2005 the petitioner was transferred to the Provincial Armed Constabulary Branch of the U.P. Police. A copy of the said order was also earmarked to the Inspector General of Police, Provincial Armed Constabulary, Lucknow.
(3.) On behalf of the petitioner it is contended that the said order of transfer was stayed under order of the Deputy Inspector General of Police (Establishment), U.P. Shashan Lucknow vide order dated 15th June, 2005, (however, the petitioner has not brought on record the copy of the order dated 15th June, 2005 whereby his transfer is alleged to have been stayed). Now by means of the impugned order dated 27/28th November, 2005 issued by the Superintendent of Police, Gonda, the petitioner has been relieved for joining in the Provincial Armed Constabulary branch. It is stated that that the petitioner has been relieved on 5th December, 2005, in pursuance of the aforesaid order of transfer dated 15th June, 2005.;