Manish Mathur, J
1. Heard learned counsel for petitioner and learned State Counsel appearing on behalf of the opposite parties.
2. Present petition under Article 226 of Constitution of India has been filed challenging order dated 10.09.2025 whereby petitioner has been transferred from U.P. 112, Bulandshahr to Jhansi Region.
3. Learned counsel for petitioner submits that earlier petitioner had filed WRIT - A No. - 2729 of 2025 seeking repatriation to his parent department being Civil Police from Dial 112. The said petition was disposed of vide order dated 10.03.2025 directing the competent authority to consider petitioner's grievance. In pursuance thereof, an order dated 06.08.2025 was passed by Senior Superintendent of Police, Bulandshahr posting petitioner in the Civil Police whereafter impugned order has been passed again indicating petitioner being posted in the Civil Police from U.P. 112.
4. It is submitted that once an order had already been passed on 06.08.2025, there was no occasion for opposite parties to have passed fresh order dated 10.09.2025 on the same aspect. It is also submitted that in terms of Regulations of Dial 112, petitioner is required to be posted in Bulandshahr itself.
5. Learned State Counsel has been provided written instructions dated 09.10.2025, which are taken on record and as per which it is submitted that in pursuance of direction issued by this Court earlier, Senior Superintendent of Police, Bulandshahr, had passed order dated 06.08.2025 but the same was without jurisdiction since appropriate orders were required to be passed by the Establishment Board and such an error has been corrected by impugned order.
6. Upon consideration of submissions advanced by learned counsel for the parties and perusal of material on record, it is thus evident that petitioner's grievance for repatriation to parent department has already been fulfilled. In case petitioner is aggrieved by his posting in Jhansi Region and wishes to remain in Bulandshahr Region, liberty is granted to petitioner to file fresh representation before opposite party no.2 i.e. Deputy Inspector General Police (Karmik) U.P. or any other competent authority. In case such a representation is preferred within a period of two weeks from today, the same shall be considered and decided expeditiously by a reasoned and speaking order within a period of four weeks from receipt of representation of petitioner along with a certified copy of this order.
7. With aforesaid direction, the petition stands finally disposed of.
