SUNIL KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mohd. Atif, learned counsel for the petitioner and Sri Ravi Prakash Srivastava, learned counsel for all the respondents.

(2.) The petitioner by means of this petition has invoked extra ordinary jurisdiction of this Court under Article 226 of the Constitution of India assailing the order dtd. 9/6/2022 whereby he has been transferred to Airport of Bhuvaneshwar from Airport of Varanasi while working as Sub-Inspector in Central Industrial Security Force (CISF).

(3.) Petitioner is aggrieved by the order for the reason that he has served for more that 11 years and 6 months out of home sector and as per their own policy of transfer and adjustment promulgated by the respondents, petitioner was entitled to be given posting in home sector. Learned counsel has also assailed the order on the ground that once he has been given posting in his home sector at Varanasi in the year 2018 after having served out at places of posting out of home sector, he could not have been declared as surplus staff to be adjusted at a different place out of his home sector. It is submitted that the persons junior to him were adjusted within the home sector by placing them from Varanasi to Patna. He in this regard has taken names of juniors to the petitioner namely, Anuprekha Kumari, Akshita Sinha and Bharat Chaubey who according to him in the first instance should have been placed out of his home sector. Thus he pleads discrimination meeted out to him in matter of transfer and posting.