M. VINOTHBABU Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) This Writ Petition has been filed, challenging the proceedings of the second respondent, dated 22.10.2019, transferring the petitioner from SS Headquarters, Chennai, to SMPL, Rajkot.

(2.) The case of the petitioner is that he is in the rank of Deputy Commandant and presently deployed to the Internal Security duty in this High Court.

(3.) The petitioner was initially appointed in Central Industrial Security Force (CISF) as an Assistant Commandant in the year 2014. He was transferred from CISF Unit, DMRC, Delhi, to CISF Unit, BTBP, Vallur. Thereafter, he was brought in as a Deputy Commandant for taking care of the Internal Security in this High Court. He has now been transferred by the impugned proceedings of the second respondent to SMPL, Rajkot.