- (1.) HON'ble S. K. Singh, J. Large number of writ petitions by Constables/sub-Inspector working in the Civil Police, having been transferred to Government Railway Police (GRP) were filed and they are clubbed for crownpiece and now they are to be disposed of.
(2.) WHEN the matters started, learned Advocate appearing for the petitioners' side and learned State Counsel also submitted that all arguments are legal/technical in nature and therefore, pleadings are not required to be exchanged and at the first hearing itself appropriate orders may be passed. Sri Vijay Gautam, besides other learned Counsel argued in support of writ petitions. Sri M. C. Tripathi, Addl. Chief Standing Counsel with his team of Sri Piyush Shukla and Sri Govind Saxena both Addl. Chief Standing Counsel and Sri Wasim Ali, learned Standing Counsel took charge of defending the submission of peti tioners' side.
(3.) TO deal with the submission of both sides, arguments so advanced will have to be summarised in brief: Submission of learned Counsel for petitioners is that so far as Constables are concerned, all of them having worked for more than 10 years in Civil Police cannot be-transferred to other Branch of the Force. It is only the civil police constables of over two years and within ten years, they are to be transferred to other branch of force by order of the Superintendent of Police for a period not exceeding six months in a years and for any period with the permission of Deputy Inspector General.;