AMRESH KUMAR YADAV Vs. UOI

JUDGEMENT

(1.) BY way of this writ petition, the petitioner prays for quashing of the order No.AFA/7001/3/P3 dated 14th October, 2010 directing the petitioner to proceed on posting.

(2.) THE petitioner has premised his challenge to the posting on the ground that he has made a complaint to the respondent in respect of an alleged incident dated 25th April, 2009 which is pending consideration and that for this reason till consideration of his complaint, the petitioner ought not be posted out.

(3.) THE petitioner was involved in an alleged incident dated 25th April, 2009 wherein a complaint has been made against him. He has also lodged a complaint against the officers alleging ill-treatment and abuse. We are informed that the respondents have completed the court of inquiry and have also recorded summary of evidence into the alleged incident. Needless to say that the respondents are expected to proceed in the matter of the complaints in accordance with law. It is further explained that it is the posting of the petitioner which was effected as back as on 17th July, 2009 has only been implemented by the impugned order dated 14th October, 2010.