MARYMOL T P Vs. DIRECTOR GENERAL CISF HQ

JUDGEMENT

(1.) The 1st petitioner is working as ASI (Ministerial) in the Central Industrial Security Force (hereinafter referred to as CISF for short), and is presently posted at the CISF Unit, FACT, Udyogamqndal. Her husband, the 2nd petitioner, is working as Inspector/Executive in the CISF Unit at the Cochin International Airport Ltd.

(2.) By order dated 14/05/2009, the 2nd petitioner was posted at National Disaster Response Force (NDRF for short) Battalion, Arakkonam, Tamilnadu. Thereupon he represented seeking its reconsideration and his retention at the present station. In W.P.(C). No. 18922/09 filed by him, order dated 6.7.2009 was passed directing that the representation shall be considered and orders passed, retaining the 2nd petitioner at the Cochin International Airport Ltd., Nedumbassery, in the meanwhile.

(3.) Accordingly, the representation was considered and Ext.P5 order dated 17.7.2009 was passed rejecting his request and also stating that the 1st petitioner, the wife, also has been posted from CISF Unit, Udyogamandal to RTC, Arakkonam vide Service Order No. 370/2009 dated 17.7.2009. On receipt of Ext.P5, this Writ Petition has been filed by both of them praying to direct the respondents to retain the petitioners at the CISF Units, at FACT Udyogamandal and Cochin International Airport Ltd., Nedumbassery.