D. RAKESH REDDY Vs. THE DIRECTOR GENERAL

JUDGEMENT

(1.) Feeling aggrieved over the order dated 02.08.2017 passed by the learned Single Judge in W.P. No. 38699 of 2016, the writ petitioner has come up with the present appeal before this Court.

(2.) For the sake of convenience, the appellant and the respondents herein are referred to as the petitioner and the respondents respectively.

(3.) By the impugned order, the learned Single Judge has dismissed the writ petition, which was filed seeking a Writ of Certiorarified Mandamus, to call for the records pertaining to the transfer order dated 15.10.2016 issued by the third respondent in Proceedings No. J.II.1/2016-77-EC-2 and quash the same and forbear the respondents from transferring the petitioner from 77 Bn, CRPF, Poonamallee and retain him in 77 Bn CRPF or transfer to other establishments of CRPF at Chennai/Hyderabad/Bangalore.