P. S. VENKATESH Vs. SECRETARY, DIRECTOR GENERAL BSF

JUDGEMENT

(1.) The petitioner in this writ petition calls in question a Movement order dated 08.02.2021 transferring and directing movement of the petitioner from Coorg to Odisha.

(2.) Brief facts leading to the filing of present petition as borne out from the pleadings are that, the petitioner joined the services of Border Security Force (hereinafter referred to as the 'BSF' for short) as a Constable in the year 1984 and at the relevant point in time was working as an Inspector in BSF. It is pleaded by the petitioner that during his service spanning for about 36 years from 1984 till the passage of the impugned order, has served in various parts of the country. The posting and services rendered by the petitioner throughout his service are as follows:

(3.) The petitioner was to retire on attaining the age of superannuation in the month of April 2020. In the year 2018, two years prior to his date of retirement the petitioner was posted to Yelahanka, Bengaluru. This posting according to the petitioner was ostensibly on the ground that he was to retire on attaining the age of superannuation in two years time.