ANIL KUMAR AKARNIA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel Shri Jagadish Patil, for the petitioner and Shri Venkatesh M.Kharvi, learned Deputy Solicitor General, representing respondent Nos.1 to 5.

(2.) With consent of both parties matter is taken for final disposal as consideration of I.A.No.2/2023 is as good considering the main matter.

(3.) This petition is filed by the petitioner seeking writ of certiorari to quash the order dtd. 18/4/2023 passed by 2nd respondent vide Annexure-E transferring the petitioner from 44th Battalion to Headquarter, North-East frontier at serial No.20 of Annexure-E and for other consequential relief's.