T PITCHAI Vs. DEPUTY COMMANDANT/ADM

JUDGEMENT

(1.) SINCE the issue raised in all these writ petitions is one and the same and common, the writ petitions are being disposed of by the following common order.

(2.) INASMUCH as the petitioners have challenged the orders of transfer from one place to another, we are of the view that it is unnecessary to refer to the entire factual matrix as stated in the affidavits and the counter affidavits.

(3.) IN view of the factual information as well as Rule 72 of the Central INdustrial Security Force Rules, 2001, which we have already referred to above, we are satisfied that a decision was taken and an order was passed by the competent authority, as provided under Rule 72, and the same was also communicated by the respective Regional Officers. Accordingly, we reject the first contention raised by the learned counsel for the petitioners.