JOGINDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The instructions dtd. 14/5/2026 have been received and the same is produced before this Court. The instructions reflect as follows: -

(2.) The writ petitioner it is noted had already approached this Court on an earlier occasion vide WP(C) No. 631 of 2025, wherein this Court by an order dtd. 9/12/2025, considering the hardships faced by the writ petitioner, while not setting aside the transfer order had directed that the movement of the writ petitioner be affected from 31/3/2026. The Court also allowed the writ petitioner to retain his quarters, so that the examination of his child would not be disturbed. In this second round of litigation, the writ petitioner has again sought for stay of his transfer on another ground, that is of illness namely, locomotor disorder.

(3.) Mr. P. Yobin, learned counsel for the petitioner submits that the petitioner has been transferred to Miao in Changlang District, Arunachal Pradesh, which he submits does not have any medical facilities, in case the petitioner faces any difficulties. He further submits that the area is a disturbed area, and as such the petitioner will be put to great hardships. He therefore prays that though the petitioner in not resisting transfer, the respondents may be directed to consider that he may be posted in a place where medical facilities are available.