CT/GD RAJENDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) For the reasons stated in the application, the same is allowed and the short affidavit filed along with the application is taken on record.

(2.) Thereafter, the petitioner filed the present writ petition seeking quashing of the order dtd. 20/5/2022 whereby he was transferred to 4th Battalion, Lucknow, Uttar Pradesh from 43rd Battalion, Siddharthnagar as also the subsequent order dtd. 8/7/2022 rejecting his representation dtd. 24/5/2022. On the first day itself i.e. 29/7/2022, this Court disposed of the present writ petition with a direction to the respondents to facilitate the petitioner to get the treatment at Lucknow or consider the case of the petitioner to transfer him, where all medical facilities required for the treatment of the petitioner are available.

(3.) Based thereon, the petitioner made a representation but the same was rejected by the respondents vide order dtd. 9/8/2023.