RAJEEV RANJAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is serving as the Inspector of the Railway Protection Force (RPF). By an order dated May1, 2019 he was transferred from RPF Settlement Post, Raipur to RPF Post Bhilai before completion of the prescribed tenure of three years. No reason whatsoever was intimated to the petitioner for such premature transfer.

(2.) The Director General, RPF again passed an inter zonal order of transfer of the petitioner from Bhilai to Kanchrapara under the Eastern Railway. The order of the Director General was intimated to the petitioner by a formal order of transfer dated June 27, 2019.

(3.) The petitioner is aggrieved by the said order of premature transfer which was issued within a very short period from the date of his previous transfer.