RACHPAL SINGH Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) The petitioner, employed as a Constable (GD) with the respondents Central Industrial Security Force (CISF), has filed this petition impugning the order dated 10th August, 2019 of his transfer from Ghaziabad to Delhi as well as the order dated 26 th August, 2019, asking the petitioner to vacate the government accommodation allotted to him at Ghaziabad.

(2.) The representation of the petitioner against the transfer was rejected on 19th December, 2019 and the petitioner, on 3rd April, 2020 was informed that he would be liable for penal rent of the quarter allotted to him at Ghaziabad. Vide order dated 29 th April, 2020, another representation of the petitioner for transfer within Ghaziabad, was also rejected.

(3.) The petition came up first before us on 19th June, 2020, when the counsel for the respondents appeared on advance notice. Though the petitioner in the petition had sought the relief of transfer back to Ghaziabad, but the counsel for the petitioner during the hearing stated that the petitioner had no objection to be posted at Delhi and the only grievance was that consequent to the transfer from Ghaziabad to Delhi, the petitioner had been asked to vacate the Government accommodation allotted to him at Ghaziabad. It was further argued by the counsel for the petitioner that the son of the petitioner is a patient of diabetes and was being treated at Yasoda Hospital, close to the Government accommodation allotted to the petitioner at Ghaziabad and it was in the interest of the son of the petitioner to continue residing in the Government accommodation at Ghaziabad. It was contended that the petitioner will suffer extreme hardship if asked to vacate the Government accommodation at Ghaziabad.