SUKHBIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) C.M. Appl. No.27789/2020 ( for exemption from filing the true copies and from filing dim copies of annexures) 1. Allowed, subject to just exceptions and as per extant rules.

(2.) The application is disposed of. W.P. (C) 8609/2020

(3.) The petitioner, an Inspector (GD) in the respondents Central Reserve Police Force (CRPF), has filed this petition impugning the order dated 2nd March, 2020 of his transfer from 103 Battalion at Delhi to 132 Battalion at Srinagar, Jammu and for mandamus directing the respondents CRPF to consider the request of the petitioner to be posted near his hometown i.e. at Delhi, Gurugram or Sonipat, on medical grounds.