K RAMACHANDRAN Vs. DEPUTY INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) HEARD both sides.

(2.) THE petitioner has come forward to file the present writ petition seeking to challenge the order dated 15.9.2009, insofar as the petitioner's transfer from Group Centre in Avadi to 42nd Battalion. THE petitioner's name finds a place in Serial No.30 in the said order.

(3.) IN the counter affidavit, apart from denying the various averments made by the petitioner, the respondent also brought to the notice of this Court a judgment of the Supreme Court in Major General J.K. Bansal V. Union of INdia reported in (2005) 7 SCC 227. IN that case, the Supreme Court stated that the Court should not interfere with the orders of transfer especially with regard to the members of armed forces, and the Court should not follow the judgments normally rendered in the transfer matters in the public sector organizations. Further, the Counsel for the petitioner drew the attention of this Court to a communication sent by the respondent which is as follows: