R ARUMUGAM Vs. DIRECTOR GENERAL

JUDGEMENT

(1.) The Writ Appeal is directed against the Order dated 07.08.2017 made in W.P.No.14093/2017 by a learned Single Judge.

(2.) The Writ Petition has been filed by the petitioner seeking to issue a Writ of Certiorari thereby quashing the transfer order dated 105.2017 issued by the 2nd respondent and forbear the respondents from transferring him from Group Centre, CRPF, Avadi to 19 Battalion, Odisha and retain him in Group Centre, CRPF, Avadi or in other establishments of CRPF at Chennai.

(3.) According to the petitioner, he joined the Central Reserve Police Force as Safai Karmachari on 18.5.1996 and he had undergone Constable Uprgradation Course and thereafter, his designation was changed as Constable/Safai Karmachar and he had served in units deployed at various places in our country. At present, he is serving in the office of the 3rd respondent. While so, the 2nd respondent has transferred him to 19 Bn. CRPF, Odisha by order dated 12.5.2017. According to the petitioner, he is diagnosed for HCV RNA (+). Thus, he was categorized under SHAPE-3 and as such, he should be allowed to perform light duties in the centre. Therefore, on medical grounds, he was transferred to Group Centre, Avadi from Assam and he is under continuous medical treatment in the MIOT Hospital at Chennai. Hence, the present transfer order is against the provisions of the Standing Orders relating to Transfer in so far as the CRPF personnels are concerned.