LOITONGBAM GIYANDRO SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M. Devananda, learned counsel appearing for the petitioner and Mr. W. Darakishwor, learned senior panel counsel appearing for the respondents.

(2.) In the present case, the petitioner was transferred from 86th Bn, Manipur to RTC AVD (Recruiting Training Centre) on completion of his tenure on 09.05.2017. Having been aggrieved by the said transfer order the petitioner submitted a representation dated 24.05.2017 to the concerned authorities requesting for allowing him to remain in his present place of posting in Manipur on the ground of illness of his wife and his father.

(3.) It will be relevant to mention here that the said representation has been filed as provided under Para No. 4(xvi) of the standing order No. 07/2015 wherein it is provided that the eligibility condition as laid down in the said standing order may be relaxed by 1(one) year in very deserving case including the illness of one spouse or child from any of the diseases mentioned herein.