TARAKESWAR PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant writ petition is a sequel of the order passed by an Hon'ble Division Bench of this Court on 25th August, 2020 in MAT 486 of 2020 with CAN 4324 of 2020 and CAN 4325 of 2020.

(2.) In an earlier writ petition filed by the petitioner being WP 5692 (W) of 2020 challenging his order of transfer, the learned Single Judge by an order dated 2nd July, 2020, as an interim measure, restrained the respondents from giving any effect to the impugned order of transfer dated 22nd June, 2020 for a period of eight weeks. In an appeal preferred by the Union of India against the aforesaid order, the Hon'ble Division Bench by the order dated 25th August, 2020 was pleased to set aside the order of transfer with a further direction upon the Ministry to reschedule the transfer roster accordingly.

(3.) In compliance of the order passed by the Hon'ble Division Bench, the Ministry by an order dated 23rd September, 2020 posted the petitioner at the Composite Hospital, BSF Kolkata.