RAJBIR SINGH Vs. UNION OF INDIA & OTHERS

JUDGEMENT

(1.) Appellant is the writ petitioner. He challenged order dated 03.03.2016, by which he stands transferred from the Central Industrial Security Force (CISF), BHEL, Haridwar to Dibrugarh in Assam. The learned Single Judge dismissed the writ petition. Hence, the appeal.

(2.) We have heard Mr. G.S. Negi, learned counsel appearing for the petitioner and Mr. Rakesh Thapliyal, learned Assistant Solicitor General appearing for the respondents.

(3.) According to the appellant, he has got only 5 ½ years to retire and, as per the guidelines, he should be accommodated in the home zone. We find from the pleadings that it is at his request that he was transferred from Dhanbad and he was sent to Haridwar in 2014. The request was, apparently, based on the education of his wards.