ABHISHEK KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has come up questioning the order dated 9.4.2010 (Annexures-3 and 4 respectively) on the ground that once the suspension order has been revoked, there is no occasion to transfer the petitioner and attach him 400 Kms. away.

(2.) Sri Anil Bhushan relies on Rule 153(4) of the Railway Protection Force Rules, 1991 to substantiate his pleas.

(3.) Sri Govind Saran, learned Counsel for the respondents, contends that as a matter of fact, the authorities have taken a lenient view of the matter and have revoked his suspension whereafter he has been transferred to a place, which is permissible under the Rules. He submits that the transfer does not prejudice any of his rights and being a member of the Railway Protection Force, there is no violation of law which may give him a right to invoke the extra-ordinary jurisdiction under Article 226 of the Constitution of India.