KASHIF FAHEEM Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, an Assistant Commandant in the respondents Central Reserve Police Force (CRPF), has filed this petition impugning the order dated 15th July, 2020 of his transfer from Aligarh to Srinagar.

(2.) It is the case of the petitioner that the mother of the petitioner is a heart, diabetes and cerebral nerve patient and is residing with the petitioner at Aligarh and has also recovered from Covid and the petitioner needs to continue to be posted at Aligarh to be able to look after his mother.

(3.) In the petition, no particulars whatsoever of the family of the petitioner have been given. The medical certificates of the mother, filed with the petition also show the mother to be a resident of Jagdishpur, Balia, Bihar and not of Aligarh. Jagdishpur is at a long distance from Aligarh and it appears that certificates of the hospital at Aligarh have been obtained only for the purposes of this case and/or for treatment of the mother, on her visit from Jagdishpur to Aligarh.