RAJENDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The applicant/ petitioner, serving as a Constable in Sashastra Seema Bal [SSB] filed a writ petition bearing number W.P.(C) 5182/2020 titled 'CT/GD Rajender Singh vs Union of India' challenging his transfer from New Delhi to Siddharthnagar, Uttar Pradesh before this Court. The same was disposed of vide order dtd. 11/8/2020 and the petitioner was to make a representation for consideration before the concerned authorities and if the petitioner was found to suffer from medical ailments which could not be attended at Siddharthnagar, then the same would be taken into consideration whilst disposing representation of the petitioner.

(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.