VIJAY PAL Vs. UNION OF INDIA

JUDGEMENT

(1.) THE writ petitioner questions the legality of the posting order dated February 07, 2015 under which the petitioner has been posted to the State of Jammu and Kashmir. The posting order is a routine posting order and embraces apart from the petitioner many other persons.

(2.) THE petitioner has two strings in the bow.

(3.) THE first string is the transfer policy dated May 12, 2011 under which the petitioner claims that he has a right to be in Delhi for a period of four years. We note that the current place of posting of the petitioner is at Delhi. The second string in the bow is the plea of equity based on family hardship.