LAXMAN CHANDRA SARKAR Vs. UOI

JUDGEMENT

(1.) ENROLLED on 20.12.1973 as a Constable (Radio Mechanic) in BSF, petitioner was attached with the 173rd Bn.

(2.) ON 14.6.1997 he was transferred to the 127th Bn. which was then deployed at Kolkata.

(3.) TAKING an obstinate stand that his transfer was stayed; ignoring that the transfer stayed was the petitioner's posting from the 127th Bn. to the 49th Bn., which movement had been withdrawn by the department and since the 127th Bn. as a whole was transferred to Srinagar and thus he could take no benefit of the ex- parte Court order obtained by him, petitioner refused to join at Srinagar by moving along with the battalion.