RAJEEV BHATNAGAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE present writ petition has been filed by the petitioner seeking the following reliefs: -

(2.) THE relevant facts are that the petitioner was appointed in Central Industrial Security Force (CISF) as Sub -Inspector on June 30, 1987. He was subsequently promoted to the post of Inspector in November 1996. The petitioner was posted at Indian Oil Corporation Plant at Panipat vide order dated May 21, 2005. On September 15, 2006 he was transferred to DHEP Dulhasti, J&K before the usual term of three years in Panipat expired.

(3.) THE petitioner represented to the Inspector General against the adverse remarks for the aforesaid period which was the basis for his transfer. He had sought for cancellation of his transfer order. The same was rejected. The final rejection letter with regard to his representation was dated October 24, 2007.