V.K.SHUKLA, J. - (1.) EACH one of the petitioners have been performing and discharging duties as Assistant Sub-Inspector (Ministerial). Each one of the petitioners have been posted at Agra.
(2.) PETITIONER Ram Pal Singh in the year 2005 was attached in the office of Fatehgarh, District Farukhabad. Petitioner Raj Pal Singh was attached in the office of District Kanpur. Petitioner Ram Nath Singh was attached in the office of Fatehgarh, District Farukhabad. Each one of the petitioners it appear requested to Inspector General of Police, Kanpur Zone, Kanpur pointing out various personal inconveniences and on 10.7.2006 an order was passed extending continuance of petitioners at Agra. Thereafter on 12.9.2006 an order has been passed and by means of the same attachment order qua the petitioners has been sought to be cancelled and petitioners has been asked to join their duties at their respective place. At this juncture all these three writ petitions have been filed. Learned Counsel for the petitioners Sri Prabhakar Dwivedi contended with vehemence that in the present case once personal request of the petitioners had been accepted and extending the attachment up to till 31.5.2007 order was passed then there was no occasion to cancel the said attachment on 12.9.2006 as such petitioners have been meted with arbitrary treatment and writ petitions deserves to be allowed.
(3.) SRI Shashank Shekhar, learned Counsel representing State on the other hand contended that petitioners have got no vested right to claim their stay at one particular place and once attachment order was recalled then in all eventuality petitioner should go to join their duties at their respective place where they have been asked to perform and discharge duties, as such impugned order is justifiable order and no interference be made by this Court.;