SHISHPAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide the present petition, petitioner is seeking directions to respondent No.2 to stay the impugned transfer order dtd. 9/2/2023 qua the petitioner, i.e. Insp/GD Shishpal Singh, Force No.025261652, vide which he has been transferred to 182 Bn. in contravention of software based transfer policy issued by the respondent No.2; to allow the petitioner to give his choice of posting in new summer chain transfer 2024 and till then, petitioner be allowed to give his service at his present place of posting.

(2.) Learned counsel for respondents, who is appearing on advance notice, submits that the Summer Chain Transfer has been done through SANTOS (System For Annual Transfer Over Software) and while considering the muster of an individual, various things are taken into consideration such as para 6(b) and para 8(b) Standing Order-04/2022 dtd. 27/9/2022 which are reproduced as under:

(3.) Learned counsel for petitioner submits that the transfer of petitioner has not been done out of 19 choices given by him by 'SANTOS', therefore, when his transfer was done without considering the 19 choices given by him, he made a representation dtd. 2/3/2023 which was rejected vide impugned order dtd. 2/3/2023 without giving any reason therein.