Rakesh Srivastava, J. - (1.) On 25.08.1985, the petitioner was appointed as constable in Pradeshik Armed Constabulary (PAC) and was posted at 20th Batallian, PAC, Azamgarh. Subsequently, the petitioner underwent Physical Training Instructor (PTI) course. In the year 1992, the petitioner was posted as PTI at Regional Training Center (RTC), 30th Battalion, PAC, Gonda. In the year 1996, the petitioner was transferred from Gonda to RTC, Bahraich and since then he has continued to work at Bahraich.
(2.) On 09.04.2013, the Police Head Quarter passed an order wherein it was provided that all the ITI/PTI working in different Training Institutions/RTC's, who had attained the prescribed age be sent back to the district/unit/PAC battalion where they were inititally appointed. In pursuance of the said order the petitioner along with other similarly situated ITI/PTI's were relieved from Bahraich in the year 2017.
(3.) The relieving order of the petitioner as well as other similarly circumstanced ITI/PTI's were set aside by this Court vide order dated 10.08.2017 passed in Writ Petition No.18140 of 2017 (S/S) on account of the alleged delay in implementing the order dated 09.04.2013. It was however, left open to the authority concerned to pass a fresh order in accordance with law, if the exigency of service so required.;