SANJAY KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The application is allowed, with a direction to the applicant to file typed copies of dim/small size font/medical documents within four weeks.

(2.) The application is accordingly disposed of. W.P.(C) 5829/2022 & CM APPL. 17502/02022

(3.) Vide the present petition, petitioner prays as under: a. To quash the premature repatriated order dtd. 30/3/2022 in respect of petitioner thereby repatriated the petitioner at their parent organization/unit will all consequential benefits; b. To direct the respondents to allow the petitioner to the post of JRO under respondent no.2 for another 2 years on deputation basis in terms of their policy guidelines dtd. 24/11/2016 for deputation of Combatised CAPFs & AR personnel in other organization.