SUNIL KUMAR SAVITA Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellant was posted as the Commandant, 67 BN CRPF, East Khasi Hills, Shillong since 31/1/2024. In course of his tenure, he was served with an order being No. 70/2025-PERS-1/P1DA1-PER-DG dt. 28/8/2025, by which he was transferred to serve at the Recruits Training Centre, Jodhpur, Rajasthan.

(2.) Being aggrieved thereof, the appellant has approached this Court with a writ petition being W.P.(C) No. 379 of 2025 detailing therein the reasons why the said order of transfer is not tenable in law and the prayer made is that a writ of certiorari or any other appropriate writ be issued to quash the said transfer order and further for a mandamus to be issued requiring the authority concerned to retain him till completion of his tenure.

(3.) This Court in a Single Bench, after hearing the parties, has, vide Judgment and Order dtd. 9/9/2025 dismissed the said writ petition on the ground that no case for interference with the impugned transfer order has been made out. Hence this appeal.