CHARAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This is the writ petition filed by the petitioner impugning same order of transfer dated 13th August, 1999. Petitioner is working as Havaldar in Central Reserve Police Force on 19th June, 1998. He was posted in Group Centre, Jharoda Kalan, New Delhi in pursuance to order dated 15th April, 1998 by respondent-No. 2 the respondents issued order dated 14th August, 1999 whereby 30 persons were transferred from Group Centre Jharoda Kalan, New Delhi to different battalions. Name of the petitioners appears at SI No. 13 as per which he is transferred to 112 Battalion. He earlier filed Civil Writ No. 5405/99 directing the respondents to decide petitioners representation on merits within four weeks and not to relieve him till then This order dated 17.9'.99 reads as under :-

(2.) After the aforesaid order the respondents considered the representation of the petitioner and rejected the same by communication dated 17th September, 1999. The representation was considered at the level of D.I. G.P., New Delhi. Aggrieved against the said rejection the petitioner filed the present writ petition.

(3.) The order of the transfer is mainly challenged of two grounds which are as follows :-