SHRIPAL SINGH Vs. UOI

JUDGEMENT

(1.) LET us note the undisputed facts.

(2.) VIDE Policy Circular No.1/2008 dated 28.1.2008, CISF has notified, guidelines pertaining to transfer of its force personnel.

(3.) THE policy is logical. It lays down guidelines pertaining to posting, but keeps into account the larger public interest and thus, if administrative grounds or operation efficiency so requires, the policy can be deviated from.