R RAJKUMAR Vs. DIRECTOR GENERAL, CRPF, NEW DELHI

JUDGEMENT

(1.) The petitioner has come forward with this Writ Petition for quashing the transfer order issued by the first respondent dated 06.01.2016 and the consequential orders of second respondent dated 09.02.2016 and 29.03.2016 and the order of 3rd respondent dated 01.04.2016. The petitioner has also prayed for forbearing the respondents from transferring him from Group Centre, CRPF, Avadi, Chennai to 188th Battalion, CRPF, Chattishgarh and retain him in GC, CRPF, Avadi or in other establishments of CRPF at Chennai.

(2.) The learned counsel for the petitioner contended that the writ petitioner is working in Avadi and has been transferred to by the proceedings of the third respondent dated 06.01.2016. The learned counsel appearing for the writ petitioner contended that during the year 2007, while he was serving in 130 Bn, CRPF, Awanthipura, Kashmir, a joint search was conducted at Ludramud Village, Awanthipura and at time, due to the indiscriminate fire by terrorists, petitioner got severe injury in his right hand fingers and he was declared medically as Shape-5 (Permanent) i.e., he was disabled for combatant duty.

(3.) By virtue of those instructions, the writ petitioner should be allowed to continue in Avadi. This apart, the learned counsel contended that the support of the family is very much essential for taking treatment in Chennai to the writ petitioner and accordingly, the authorities ought to have considered the case of the writ petitioner sympathetically for his continuance in Chennai.