- (1.) HEARD learned Counsel for the petitioners and learned Standing Counsel, who appears for all the respondents.
(2.) WITH the consent of learned Counsel appearing for the parties, this writ petition is being disposed of finally at this stage in terms of the Rules of the Court.
(3.) THE petitioners, who are sixteen in number, were transferred from Civil Police to Armed Police, vide orders dated 04th October, 2012 and 16th November, 2013 for a period of six months on temporary basis under Regulation 525 of the U.P. Police Regulations and are presently working at Reserved Police Lines, Hathras. The common grievance of all the petitioners is that all the petitioners have completed more than six months and after the lapse of six months they were entitled to be sent back to Civil Police but they are still continuing in the Armed Police which is contrary to Regulation 525 of the U.P. Police Regulations.;