CT/GD, VIPIN KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) CM No.19720/2021(for exemption)

(2.) The application is disposed of.

(3.) The petitioner, a constable in the respondent No.3 Indo-Tibetan Border Police (ITBP) since 25th July, 2007, on 9th November, 2020 was deputed to the respondent No.2 National Investigation Agency (NIA) Headquarter at New Delhi. It is the case of the petitioner, that while on deputation in respondent No.2 NIA, he was made to serve as "Batman", at residence of senior officers and on protesting thereagainst, was coerced into making a request for premature repatriation to respondent No.3 ITBP and was so repatriated with effect from 31st December, 2020. This petition has been filed, impugning the order dated 17th December, 2020 of repatriation and seeking a mandamus to the respondents, to restore the petitioner on deputation to NIA Headquarter at New Delhi and to utilise his services for his trade.