VIJAY PAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) On 22nd July, 2020, when this petition had come up first before us, the following order was passed:-

(2.) The counsel for the respondents Border Security Force (BSF) states that he has obtained instructions. It is stated, (i) that the respondents BSF have considered the duties which the petitioner, as per his medical category, can undertake at the place of his impugned posting; (ii) that Annexures P-1 and P-11 qua deferment of transfer orders owing to prevalent pandemic pertain only to annual transfer orders of year 2020 and not to the annual transfer orders of the year 2019; (iii) the order of transfer of the petitioner was of 2019 and was deferred for one year on the petitioner filing the writ petition being W.P.(C) No.6917/2019 and order therein and thus the petitioner is not entitled to the benefit of Annexures P-1 and P-11; (iv) the petitioner has been at the static posting since three years and is now not entitled for posting to a static station; and, (v) that the petitioner can keep his family at the place of his impugned posting and all kind of facilities are available at the said place, including medical and educational.

(3.) The counsel for the petitioner states that the respondents BSF may be directed to consider posting the petitioner at Jammu Headquarter or Gujarat Headquarter or even at Tekanpur.