AKHIL M. Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is filed with the following prayers:-

(2.) Heard the learned counsel for the petitioner and the learned ASGI appearing for the respondents.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner while serving as Inspector in the C.I.S.F. Unit BPCL, Kochi Refinery, Cochin has been transferred to C.I.S.F. Unit, SCCL, Singereni, Telengana by Exhibit P6 transfer order. It is submitted that though Exhibit P7 representation had been preferred before the 2nd respondent pointing out that the transfer is premature and that he has not completed the normal tenure of three years in Cochin, the representation has been dismissed by Exhibit P9 order dtd. 10/6/2022 and that the petitioner has been served with movement order. The learned counsel for the petitioner submits that the petitioner has aged parents and his mother is bedridden. It is further submitted that his wife is undergoing hormone replacement therapy and that the treatment will be jeopardised if the petitioner is transferred. It is contended that the petitioner, who is a member of uniformed service gets a posting in his home State only very rarely and that he is able to carry out his familial obligation only during the said period. It is contended that the refusal on the part of the respondents to permit him to complete his three year tenure at Cochin is illegal and arbitrary.