RAM CHAND SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has preferred the present writ petition to assail the order dated 25.10.2017, whereby he has been transferred from Kashmere Gate Out Post, Delhi East Division to Firozpur Division. He also seeks a writ of mandamus to direct the respondents to continue his posting at Delhi till he completes five years at the said posting in Delhi.

(2.) At the outset, we may observe that the petitioner was posted at the Kashmere Gate Out Post, Delhi East Division on 03.06.2014. The petitioner himself states in ground 'C' of his writ petition that he would complete his tenure of five years in the post on 29.05.2019, which is six days away.

(3.) The challenge raised by the petitioner to his transfer is premised on a plea of legal mala fides. His case is that a complaint was made against him which was inquired into, confidentially, without his participation and without putting him notice or giving him any opportunity to defend himself. The petitioner's plea is that he was transferred out, on the basis of the findings of the said confidential inquiry.