SGT BAJINDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been filed by the petitioner with the following prayers:

(2.) Suffice to state the order which is under challenge is a movement order directing the petitioner to report to AFS Jallahalli West, Bangaluru.

(3.) It is conceded by the learned counsel for the petitioner that this movement order is pursuant to an order of reversion of the petitioner dated November 03, 2023, reverting the petitioner to Trade duties.