MD ZIAUL HAQUE Vs. UNION OF INDIA

JUDGEMENT

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

(2.) It is the case of the petitioner that he was posted as HC/RO in the 2nd Signal Bn at GC Langjing on 30.07.2014. While he was serving there a Signal bearing No.T.IX-1/18 (SCP)-Adm dated 22.12.2017 was communicated to the OC B/2 Signal Bn giving warning of Summer Chain Posting, 2018 of the personnel's who have completed their normal tenure. In the said Signal it was clearly mentioned that personnel requesting for retention of choice on compassionate ground may submit their request.

(3.) As the name of the petitioner was included in the appendix annexed to the said Signal for Summer Chain Posting, the petitioner made a representation dated 10.01.2018 to the concerned authorities requesting for allowing him to continue for 1 (one) more year at B/2 Signal Bn for treatment of his ailing wife.