T ASHOK KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner has preferred these writ petitions seeking for the following reliefs.

(2.) Issue a writ of Certiorari or any other writ to quash the Inter Sector Transfer 2018 dated 17.02018 passed by the respondent No.3 in so far petitioner at Sl. No.8 as per Annexure B;

(3.) To issue such other writ or order or direction as this Hon'ble Court may deems fit to grant in the circumstances of the case, to meet the ends of justice."