SQN LDR CHESHTA SHANKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Present writ petition has been filed challenging the Signal dtd. 08th October, 2021 whereby the Petitioner has been posted to AFA, Dundigal, Hyderabad w.e.f. 15th November, 2021. Petitioner also seeks a direction to the Respondents to allow the Petitioner to continue her engagement at 29 Wg AF as her Last Leg posting.

(2.) Learned counsel for the Petitioner states that the Petitioner was posted to 29 Wg AF, Bamrauli w.e.f 25th March 2019 on co-location grounds as her husband was posted to 4 Arty Bde.

(3.) He states that the Petitioner was blessed with a daughter on 16th February 2021 and duly reported back at her 29 Wg at the end of her Maternity Leave on 29th June 2021. He states that the Petitioner has another daughter who is three years old.