SUB (PA) AWADHESH KR SINGH Vs. UNION OFINDIA

JUDGEMENT

(1.) C.M. Appl. No. 10987/2021 (Exemption)

(2.) Learned Counsel for the Petitioner states that in the posting order dated 24th September, 2020 it has been stated that Representation for cancellation/diversion/deferment of posting will not be entertained. Move will be carried out as intimated by ADG(MP-1) and a copy of move order will be endorsed to this office for updating records. Consequently, according to him, Respondents cannot now cancel or act contrary to the order dated 24th September, 2020.

(3.) He states that the petitioner has invested all his savings in buying necessary items etc. as this foreign posting was not only a matter of pride for him but also for his family. He also states that on 14th January, 2020, MP-I of the Respondents had issued a letter to ASC Records (S) of the Petitioner issuing a call up notice for attachment with integrated Headquarter of Ministry of Defence (Army) for briefing and language study prior to posting to its mission abroad.