SANDEEP KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide the present petition, the petitioner is seeking quashing of movement order dtd. 27/12/2022 issued qua the petitioner directing the movement of the petitioner to 45 Bn BSF, Tura, FTR HQ, Ghty; directions to the respondents to post the petitioner at New Delhi or near his home town, where he can undergo treatment for his medical condition properly.

(2.) Learned Senior Panel Counsel for respondents, on instructions, submits that admittedly the petitioner is in P-3 category and accordingly, he is posted at 45 Bn BSF, Tura which is 5-6 hours journey from Guwahati where the main hospital is situated.

(3.) Learned Senior Panel Counsel for respondents further submits that for regular check-up of the petitioner, doctor is available at Tura and in case of any emergency, the petitioner may be taken to Guwahati in a government vehicle. Moreover, for routine check-up and as and when required, the petitioner can go to Guwahati by government vehicle which comes to Tura from Guwahati almost every day.