RAKESH KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition filed under Article 226 of the Constitution, is directed against the order dated 29th April, 2013 Annexure -P/1. By this order, the petitioner, a Pharmacist working in the BSF is transferred to the 01 st Bn. NDRF. This is challenged on the ground that petitioner being a Pharmacist belongs to technical cadre. As per policy dated 21/11/2011 Annexure -P/3, the normal tenure of posting of technical personnel is 4 years and petitioner has been transferred before completion of said period of 4 years.

(2.) SHRI Bharodirya relied on earlier transfer order dated

(3.) I have bestowed my anxious consideration to the rival contentions advanced at par.