SGT. NAVNEET KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner claims he was enrolled in the Indian Air Force (hereinafter referred "IAF") as Outstanding Sportsman (Cricket) in Group 'Y' Adm. Astt. (GD) Trade in June 2016. After completing training, petitioner was posted to 3 Wg, IAF (Palam Station) for sports duties w.e.f. 31/12/2017 and went on to represent the IAF in Services Cricket Team in Ranji Trophy Matches between 2017 till 2020.

(2.) However, during this time, petitioner was unable to appear for examination in University, so the Air Force Sports Control Board (hereinafter referred as "AFSCB") assisted him from time to time; on 9/3/2021 his Cricket Coach asked him to run, unable to do so due to knee injury, same was considered as indiscipline on his part and despite being best opener in 2018-19, he was not selected for 2019-20. Since selected as sportsman for Sports Duty, petitioner was never attached to any Trade Duty till 12/3/2021, however, he was sent on Trade Duty to HQTC(U), Bangalore vide first Posting Order by respondent no.2 (hereinafter referred "first Posting Order") for around 4 1/2 months and thereafter he joined back his parent 3 Wg, IAF (Palam Station) on 6/9/2021. On 7/9/2021 respondent no.2 again issued the second Posting Order to 4 Wing against the petitioner (hereinafter referred "second Posting Order").

(3.) Thus the present writ petition has been filed by the petitioner seeking following reliefs for quashing the second Posting Order, without challenging the first Posting Order to Bangalore, which already stood complied, as under:-