MANOJ KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Present writ petition had been filed challenging the order dtd. 27/8/2021 issued by respondent nos.2 and 3 communicated vide signal dtd. 6/9/2021, whereby the petitioner's request for transfer from 150 Battalion located in Dornapal, Sukma, Chhattisgarh owing to his deteriorating medical condition was rejected. Petitioner also seeks a direction to the respondent no.2 to transfer him to a soft location.

(2.) In pursuance to the last order, Mr.Vipul Kumar, IG, CRPF has joined the present proceedings by way of online video link. He states that in the peculiar facts and circumstances of the present case, petitioner's request for a soft location shall be considered sympathetically and shall be decided within a week.

(3.) The aforesaid statement is accepted by this Court and the respondents are held bound by the same.