- (1.) Heard learned counsel for the parties.
(2.) The petitioner herein has challenged an order dated 05.07.2015 by which the opposite party no. 3 has directed the opposite party no. 5 to relieve the petitioner consequent to the transfer order passed on 07.10.2012 transferring him from Civil Police to Government Railway Police as the litigation in this regard has come to an end and the legal position has been settled by a Full Bench decision of the Supreme Court in Om Prakash Singh's case.
(3.) The petitioner herein had earlier filed a writ petition bearing No. 5484(SS) of 2012 challenging the aforesaid transfer order dated 07.10.2012. Initially stay order was passed on 09.10.2012. Subsequently, in view of the Full Bench decision in the case of Om Prakash Singh and others Vs. State of U.P. and others, 2014 3 AllLJ 420 the writ petition was dismissed and the interim order was vacated. The judgment dated 30.07.2015 passed in the Writ Petition No. 5484(SS) of 2012 filed by the petitioner is quoted herein below:- "Heard Sri Yashovardhan Swarup, Sri Desh Deepak Singh, Sri Rajesh Kumar Pandey, Sri Yogesh Kumar Awasthi and other counsel appearing on behalf of learned counsel for the petitioner in other connected writ petitions, Sri Gyanandra Kumar Srivastava, learned Additional Chief Standing Counsel for opposite parties and perused the record. Since the common question is involved in the writ petitions , so the same are being decided by a common judgment. Facts, in brief, of the present matters are that petitioners, who are working as Constable in Civil Police have been transferred to Government Railway Police by means of impugned transfer orders under challenged in the instant matters by the petitioners on the ground that as they are working as Constable in Civil Police for a period of more than ten years, so they cannot be transferred from Civil Police to Government Railway Police in view of the provisions as provided under Regulation 525 of Uttar Pradesh Police Regulations. Controversy involved in the present matters has been referred to Full Bench on the following points:- (1) Whether a police constable working in the civil police who has rendered service for more than ten years cannot be transferred to another branch in view of the provisions of Regulation 525 of the Uttar Pradesh Police Regulations in view of the decision of the Supreme Court in Jasveer Singh Vs. State of U.P. & Ors.,2008 1 UPLBEC 657. (2) Whether the government railway police and civil police constitute one cadre or different service cadres. Thereafter Full Bench of this Court in the case of Om Prakash Singh and others Vs. State of U.P. And others, 2014 3 AllLJ 420 answered to the above said questions after taking into consideration the Regulation 525 of Uttar Pradesh Police Regulations in following terms:- (i) A police constable working in the civil police who has rendered service for more than ten years can be transferred to another branch, as explained above, in view of the provisions of Regulation 525 of the Uttar Pradesh Police Regulations; (ii) The government railway police is a branch of the police force and hence the transfer of a civil police constable who has put in more than ten years' service to the government railway police would not be prohibited, subject to compliance with the norms stipulated in Regulation 525 of the U.P. Police Regulations. In view of the above said fact, I do not find any illegality or infirmity in the impugned orders rather the same are as per Regulation 525 of the Uttar Pradesh Police Regulations under challenged in the writ petitions by which petitioners have been transferred from the post of Constable in Civil Police to Government Railway Police. Accordingly, the writ petitions lack merit and are dismissed. Interim order, if any, stands discharged.";