COLONEL RAJEEV MANNALI Vs. MINITARY SECRETARYÏ¿½S BRANCH INTEGRATED HEAD QUARTERS OF MINISTRY OF DEFENSE

JUDGEMENT

(1.) THOUGH the miscellaneous petition is listed today, by consent of the learned counsel for both sides, the writ petition itself is taken up for final disposal.

(2.) AT the outset, I am constrained to state that the petitioner is a very responsible Army Officer, who is expected to shoulder heavy responsibilities in the interest of the nation tries to shy away from his responsibilities by challenging the order of side stepping (transfer) when he is transferred from a post with lesser responsibilities to a post with higher responsibilities.

(3.) I have heard the learned counsel for the petitioner and the learned Additional Solicitor General of India appearing for the respondents and also perused the records.