SANTOSH PAUL Vs. DEPUTY COMMANDANT

JUDGEMENT

(1.) The petitioner is presently serving as a Constable/GD in Central Industrial Security Force (CISF). Since April, 2015, he is posted at CISF Unit of FACT, Udyogamandal.

(2.) It is the case of the petitioner that, he has been served with Ext P1 order by the second respondent transferring and posting him at the Bangalore Airport.

(3.) The petitioner has pleaded that he is taking care of his aged parents, who have considerable health issues. The petitioner has three children, of whom the oldest is pursuing her studies at Kendriya Vidyalaya, NAD, Aluva. Due to the COVID-19 pandemic, there is no one to take care of his parents, as his wife has to take care of the younger two children, who are only aged four and three years, respectively. The petitioner is residing with his parents and his family at the Government quarters.