ALI MOHAMMED Vs. DG, CISF

JUDGEMENT

(1.) Petitioner is posted as Assistant Sub Inspector/Executive in Central Industrial Security Force (CISF). He seeks quashing of his transfer order with direction to respondents to retain him in his home sector.

(2.) Petitioner strongly relies on guidelines issued by respondents for posting/transfer of CISF personnel in various sectors of CISF. These are contained in Circular No.22 of 2017 dtd. 25/9/2017. For the purpose of said transfer policy, there are following eight sectors:-

(3.) Said policy specifies tenure of posting in Clause 12 as under: -