WANGKHEIMAYUM UMAKANTA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M. Devananda, learned counsel appearing for the petitioner and Mr. S. Vijayanand Sharma, learned counsel appearing for the respondents.

(2.) In the present case, the petitioner is challenging the order dated 29.07.2020 transferring him from Group Centre (GC), Imphal to 87th Bn and also the office order dated 27.08.2020 relieving him from his posting of Group Centre (GC) w.e.f 29.08.2020.

(3.) Mr. M. Devananda submitted that being aggrieved by the aforesaid impugned order, the petitioner had submitted a representation to the Inspector General of Police, M&N Sector, CRPF, Imphal, Manipur highlighting his grievances and requesting to consider his request for allowing him to be posted to 86th Bn in place of 87th Bn.