Ritu Raj Awasthi, J. - (1.) HEARD Sri A.P. Singh, learned counsel for the appellant and Smt. Sangeeta Chandra, learned counsel for the State.
(2.) A bunch of writ petitions has been decided by a common order dated 9th October 2007 passed by the learned Single Judge dismissing their challenge to transfer from Civil Police to Government Railway Police (G.R.P). The appellants were posted as Constable in U.P. Civil Police Department. The delay in filing the special appeal has been condoned. The special appeal has been filed not by all, but few of aggrieved petitioners in those writ petitions.
(3.) BEFORE the learned Single Judge a specific plea was taken that in terms of Regulation 525 of U.P. Police Regulations, the transfer order could not have been passed of these appellants, who are constables of more than ten years of service, with prior approval of the Deputy Inspector General of Police as the Director General of Police is the authority to grant approval.;