U.C. Srivastava, J. - (1.) The petitioner who was Sub-Inspector of Police Incharge Gangaghat Police Station, district Unnao, has filed this writ petition against the order dated 12th March, 1988, passed by the Superintendent of Police, Unnao, transferring him as In charge, District Crime Record Section, Unnao, which post too is under the Superintendent of Police, Unnao. The order has been challenged on the ground that it amounts to removal from the post of Incharge Police Station, a post carrying special allowance and higher emoluments. The order has also been challenged on the ground that it is a mala fide order and has been passed in order to harass him, as he had filed a writ petition before this court, the directions given in which are being circumvented in this manner.
(2.) The said writ petition was filed by the petitioner against the general order dated 20th January, 1986 passed by the Director General of Police posting certain In charge Sub-Inspectors of Police at various police stations elsewhere, which list included the name of the petitioner also. The petitioner who was posted in district of Kanpur Dehat filed a writ petition against the same which was ultimately allowed.
(3.) The petitioner was transferred to district Unnao and posted as Station-Officer-Incharge of Bhinga Police Station from where he was transferred to Gangaghat Police Station, Unnao, on 2nd November, 1987 as Incharge Police Station.;