- (1.) RAKESH Tiwari, J. Heard learned Counsel for the parties.
(2.) PETITIONERS are three in numbers were recruited as civil police (constable) in U. P. Police Department in the year 1994. They have been posted in police lines, Bijnor. By order dated 22- 7-2007 passed by the S. P. Bijnor, they have been transferred to various places. Petitioner No. 1 has been transferred from Bijnor to Kanpur Nagar Police Lines, petitioner No. 2 has been transferred from Bijnor to Jhansi and petitioner No. 3 has been transferred from Bijnor to Allahabad by the aforesaid order dated 22-7-2007. A perusal of the impugned order of transfer shows that petitioners have not been granted any joining time and had been relived immediately. The order further directed that the reliving of the transferred employees may be endorsed in the Hindi Adesh Pustika wherein all the orders are endorsed. It is also provided that their joining may also be endorsed at their transferred place of posting. Learned Counsel for the petitioners submits that the petitioners have made a representation to respondent No. 2 for recall of the order of transfer on the ground that according to the Government guidelines the police officers can remain at a place for a maximum period of six years.
(3.) IN so far as the question disturbance of study of the children is concerned, they are at present studying in class 3, 4 and 5 hence they can be got admitted at the transferred place of the petitioner at Jhansi, Kanpur and Allahabad respectively which are better cities than Bijnor. IN so far as the education is concerned, the children are not appearing in class 10 and 12. Therefore, their studies being lower class would not be adversely affected. If the petitioners face any difficulty in admission at the transfer place of posting, it is expected that the authority will assist them for getting admission.;