WG CDR AJIT KAKKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) , J.

(2.) THE petitioner has sought the quashing of order dated 7th October, 2011 passed by THE Air Officer-in-Charge Personnel, Air HQs, Yayu Bhawan, Rafi Marg, New Delhi by which the petitioner has been transferred to Air Force Intelligence School, Pune. THE petitioner has also sought the quashing of order dated 30th March, 2012 directing the petitioner to report at Pune by 7th May, 2012. THE petitioner has further sought directions to the respondents to consider the case of the petitioner for his retention in Delhi till the completion of Fontan procedure of his daughter or in the alternative to release the petitioner pursuant to his application for premature release made by letter dated 10th April, 2012.

(3.) THE petitioner pleaded that on account of the difficulties faced by him, the respondents had showed compassion and therefore, he was posted to Delhi on 8th December, 1998.