- (1.) HAVING regard to the circumstances, while condoning short delay of 12 days in filing this appeal, we have examined the matters on merits.
(2.) THIS intra court appeal is directed against the order dated 12.12.2014 passed in Writ A No. 36842 of 2014 whereby the learned Single Judge of this Court, while dismissing the said writ petition with a batch of petitions laid by Writ A No. 34228 of 2014 has rejected the challenge led by the writ petitioners to the Government Order (G.O.) dated 07.06.2014 reimposing ban on the posting of certain police personnels in the districts bordering their home districts and in such districts where the incumbent is holding immovable property.
(3.) IT is borne out from the material placed on record and the observations made in the order impugned that initially, a G.O. dated 27.06.1983 was issued for the purpose of regulating the transfer/posting etc. of the police personnels in the State of U.P. This G.O. was modified by another G.O. dated 11.07.1986 whereby, restrictions were placed on the posting of various classes of police personnels in their home districts or the districts bordering their home districts. However, by another G.O. dated 20.03.2012, the restrictions regarding posting of Constables and Head Constables in the districts bordering their home district was done away with and, consequently, the petitioners -appellants came to be posted in various districts bordering their home districts. However, by the impugned G.O. dated 07.06.2014, the aforesaid G.O. dated 20.03.2012 is withdrawn with the result that the restrictions on postings in the home districts, the districts bordering the home districts, as also the districts wherein immovable property of the incumbent is situated stands revived. The present appellants were given the postings with reference to the restrictions now operating pursuant to the G.O. dated 07.06.2014. Aggrieved, the appellants preferred the writ petition leading to this appeal which has been considered and dismissed by the learned Single Judge by way of the impugned common order dated 12.12.2014.;