RAM PAL SINGH Vs. DG BSF

JUDGEMENT

(1.) 'A stitch in time saves nine' if understood by the respondents, would not have led to the present situation in which the respondents would find themselves.

(2.) SINCE pleadings are sketchy and certain relevant dates have not been highlighted therein, since relevant record has been produced for our perusal, with consent of parties we heard arguments with reference to the record produced so that the instant writ petition could be decided with fairness.

(3.) JOINING BSF as a Constable, petitioner was attached to its 47th Bn. and remained with the Battalion till an order dated 30.7.1990 was issued by the Headquarter transferring petitioner to the 25th Bn. of BSF. A signal was issued on 3.8.1990 informing the Commandant of the 47 th Bn. that the transfer order dated 30.7.1990 was kept in abeyance. By said date petitioner had not been issued a movement order which has to be issued pursuant to a transfer order. The signal dated 3.8.1990 was sent by the Headquarter to the 25 th Bn., which in turn sent a signal to the Commandant of the 47 th Bn. on 7.8.1990 that petitioner should not be issued the movement order, but in spite thereof, on 14.9.1990 a movement order was issued by the Commandant of the 47 th Bn. directing petitioner to report to the 25th Bn.