Rakesh Tiwari, J. - (1.) HEARD learned counsel for the petitioner, the standing counsel for the respondents and perused the record.
(2.) THE contention of the counsel for the petitioner is that the petitioners were appointed in U.P. Police on the post of Constables. It is further submitted that respondent No.5 passed an order on .5.2007 directing the department of police in which 675 Constables have been transferred from U.P. to State of Uttrakhand. It is next submitted that .the respondent No.8 published a list on 24.9.2007 of 182 Constables who has to be transferred from State of U.P. to Uttrakhand, the petitioners' name find place at Sl. No. 163, 167 and 168.
(3.) THEREAFTER the petitioners have approached to the Deputy Inspector General of Police, Police Head Quarter Allahabad, U.P by an application, which is still pending. Aggrieved by the final allocation order of State of Uttaranchal the petitioners have come up in this writ petition.;