SGT RAJU MURALASETTI Vs. UNION OF INDIA

JUDGEMENT

(1.) Present writ petition has been filed challenging the impugned orders dtd. 6/10/2021 and 22/10/2021 issued by the Respondents. Petitioner also seeks direction to the respondents to change the petitioner's posting and/or allow attachment at a nearby AF Unit for six months on extreme compassionate grounds. In the alternative, the Petitioner seeks directions to the Respondents to re-consider the discharge application on extreme compassionate Grounds.

(2.) Learned counsel for the Petitioner states that the Petitioner is aggrieved by the actions of the Respondents whereby the Petitioner has been denied posting and discharge from service on extreme compassionate grounds and the respondents have also declined to change the effective date of posting on compassionate grounds.

(3.) He states that the Petitioner was enrolled in the Air Force in September 2005 and after enrolment, the Petitioner faced many family problems. He states that the Petitioner's mother has developed several health issues like chronic bronchial Asthma, Hypertension, fissures and Arthritis after the demise of the Petitioner's father. He also points out that the Petitioner has eight dependents out of which four are women and four children for whom he is responsible.