SACHIN KAPOOR Vs. UNION OF INDIA

JUDGEMENT

(1.) In this writ petition, the petitioner is assailing order of transfer dtd. 9/6/2023 (Annexure-A) passed by the respondent No.2 (signed by respondent No.3) and Office Memorandum dtd. 9/6/2023 (Annexure-A1) issued by the respondent No.4.

(2.) It is the case of the petitioner that, while he was working as Deputy Commandant/EXE, CISF Unit, ASG Bengaluru was transferred to CISF Unit, ASG Chennai, by Office Memorandum dtd. 9/6/2023 (Annexure-A1).

(3.) Heard Sri. Aruna Shyam, learned Senior Counsel on behalf of Sri. Suyog Herele, appearing for the petitioner and Sri. Shanthi Bhushan, learned Deputy Solicitor General of India along with Sri. Unnikrishnan, learned Central Government Counsel, appearing for respondents.