COLONEL ANIL KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. By consent of the parties, taken up for final disposal.

(2.) The Petitioner has challenged the order of transfer and posting dated 26th February 2015 as well as inaction on the part of the respondents in deciding the representation made by the petitioner on 11th of March, 2015 seeking Last Leg Posting.

(3.) Before adverting to appreciate the submissions advanced, it is necessary to consider few facts leading to filing of this petition: