VINEET MEHTA Vs. UOI

JUDGEMENT

(1.) PETITIONER claims that after serving in Kupwara (J & K) he came on a normal posting to Delhi and that this was the first posting in Delhi after petitioner put in 14? years' service.

(2.) AS per the petitioner his wife could not conceive due to some medical problems and for which IVF treatment was undertaken and that on medical grounds he was retained at Delhi after 2 years posting at Delhi came to an end.

(3.) PETITIONER urges discrimination and hostile treatment and for which petitioner states that just to harass him, notwithstanding he being granted one year tenure extension on medical grounds requiring him to be posted at Delhi till the end of the year 2010, transfer posting orders were issued on 11.1.2010, 12.4.2010, 14.4.2010, 16.9.2010 and 22.9.2010 which we note are on pages 23, 29, 35 and 36 of the writ petition.