SHYAM VEER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed with the following prayers:-

(2.) In effect, the petitioner is challenging the order passed by the respondents transferring the petitioner from Agra to DHEP Dulhasti. According to the learned counsel for the petitioner that during the entire service career, the petitioner had rendered service at various places including the extremely remote and difficult areas, all of which are located far away from his home town resulting in prolong absence from his family. He states that the petitioner has been posted in Agra only 10 months back and his transfer from Agra to DHEP Dulhasti is clearly arbitrary.

(3.) We have heard the learned counsel for the parties at length. It transpired that while the petitioner was posted at Agra, a charge-sheet was issued to the petitioner involving allegations regarding sharing of address of Force Headquarter with another Force member, which resulted in a penalty of punishment of reduction of pay by one stage from Rs.56,900.00 to Rs.55,200.00 in the pay matrix of 7th CPC for a period of one year without cumulative effect and not adversely affecting his pension. During the course of hearing, our attention has been drawn to a communication sent by the Assistant Inspector General - North Sector-I wherein a reference has been made to the proceedings against the petitioner and also seeking transfer of three personnel including the petitioner out of Agra.