RANI DEVI Vs. INDO TIBETAN BORDER POLICE

JUDGEMENT

(1.) Cm No.24627/2021 (for exemption)

(2.) The application is disposed of.

(3.) The two petitioners, being Constables (General Duty)(Female) working with respondent Indo Tibetan Border Police (ITBP) have impugned the transfer order dated 20th July, 2021, whereby the respondent has posted the two petitioners to 8 Battalion and 47 Battalion respectively. The petitioners have further sought the following reliefs: (i) to redeploy the petitioners at the Indian Mission, Afghanistan in place of the officials who have served maximum period of service; (ii) not to remove the petitioners from the panel of personnel to be deployed at Afghanistan; (iii) to prepare a list of personnel including the petitioners who have served minimum period of service in Afghanistan in ascending order for the purposes of re-deployment, in place of the officials who have served maximum period of service, as and when vacancies arise; (iv) not to transfer the petitioners to a new place of posting; and, (v) not to suspend the diplomatic passports as well as visas issued to the petitioners.