V. SUNDAR RA Vs. UNION OF INDIA

JUDGEMENT

(1.) Present petition has been filed seeking directions to the respondents DG BSF to give the petitioner benefits of terminal posting to a place near his hometown.

(2.) For the aforesaid relief, petitioner has already made representation dtd. 26/6/2022 before Director General, Border Security Force for his transfer in terms of the terminal posting rules stipulated under Rule 10 of the BSF (Tenue of Posting and Deputation) Rules, 2000.

(3.) Accordingly, respondents are directed to decide the same within three weeks from today and the decision taken thereon shall be communicated to the petitioner in writing within one week thereafter.