NISHANT KUMAR CHOUDHARY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of learned Counsel for both the parties. The matter is taken up for final hearing at the stage of admission.

(3.) The petitioner being aggrieved by the office order dtd. 07/03/2023 pursuant to which the petitioner has been posted from the National Disaster Response Force Academy (for the brevity 'NDRF Academy') at Nagpur to the National Disaster Response Force, Battalion at Baroda.