MEITRAM IBOYAIMA SINGH Vs. UNION OF INDIA

JUDGEMENT

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

(2.) In the present case the petitioner is assailing the Signal dated 10.05.2018, transferring him from 143 Bn to 170 Bn and also Signals dated Nil.07.2018 and dated Nil.09.2018 for relieving the petitioner to join 170 Bn on completion of his tenure of posting, i.e., w.e.f. 01.04.2019.

(3.) The petitioner was posted to 143 Bn at Lamphelpat, Manipur on 30.12.2013 and after the petitioner completed his tenure of posting in his Home State, the authorities issued the impugned Signal dated 10.05.2018 transferring him from 143 Bn. to 170 Bn, which is under Karnataka Sector.