SATISH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) DEPUTED for duty at the Parliament House in Delhi and attached to the 169th Battalion, CRPF, the petitioner questions he being transferred to a non - peace area. The cause of action is premised on a transfer policy which envisages a two years posting at a place, unless exigency of administrative requirement warrant a Force personnel to be transferred out.

(2.) THE transfer order is dated September 25, 2014, operation whereof was stayed by this court when notice to show cause was issued in the writ petition on October 1, 2014.

(3.) AN altercation took place when petitioner's wife was brought to the CRPF Hospital and was administered an injection through drip by Sadanand, the Nursing Assistant. She complains to the petitioner that Sadanand had touched her inappropriately and gave her his mobile number desiring that she should speak to him.