INSP. ATTAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who is working as Inspector (GD), is aggrieved of order number-4505-99 dtd. 4/2/2022 passed by the Directorate General, vide which he has been directed to joint posting at 18th Corps, which is 1000 kms. away from his hometown. Vide this petition, petitioner is seeking quashing of the aforesaid order dtd. 4/2/2022.

(2.) During the course of hearing, learned counsel for petitioner submitted that against the impugned posting order dtd. 4/2/2022, petitioner had filed various applications before the competent authority, however, vide order dtd. 8/7/2022, his requests have been turned down arbitrarily.

(3.) It is urged on behalf of the petitioner that he had joined the services of ITBP in the year 1983 and he has served in hard and very hard areas for almost 34 years out of his total service of 39 years and that he shall be retiring from his services on 30/11/2024. Learned counsel for petitioner has submitted that petitioner's mother-in-law, aged around 76 years, is suffering from various serious ailments and she is solely dependent upon the petitioner and his wife, who is also working in ITBP and posted in difficult area. Further grievance of petitioner is that other similarly situated personnel, have availed 'option of choice' and they have been given posting of their choice, however, petitioner has been wrongfully denied the benefit thereof.