VIJAY SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Present writ petition has been filed challenging the movement order dtd. 18/11/2019 issued by Respondent No.3 directing the Petitioner to join 90 Bn, Anantnag, J&K on or before 8/12/2021 as well as signal dtd. 15/11/2021 issued by Respondent No. 4 rejecting the Petitioner's representation dtd. 16/9/2021 and transfer order dtd. 31/8/2021 issued by Respondent No. 3. Petitioner also seeks directions to the Respondents to consider the request of the Petitioner to stay his transfer and extend his stay at 103 Bn. CRPF RAF for one year.

(2.) Learned counsel for the petitioner states that the Petitioner seeks the stay of transfer on account of ongoing IVF treatment of his five months' pregnant wife at IVF fertility and IVF Centre, Patel Nagar, Delhi as the Petitioner's wife has conceived for the first time after 9-10 years of constant effort after the solemnization of their marriage on 15/6/2012.

(3.) He states that both his parents had passed away when he was young and there is no one to take care of his wife, who needs constant care and regular checkups at the clinic as her treatment is still going on.