ABDUL RAHMAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M. Devananda, learned counsel appearing for the petitioners and Mr. S. Suresh, learned ASG appearing for the respondents.

(2.) The petitioners in the present two writ petitions are personnels of the C.R.P.F and they have filed the present two writ petitions assailing the order dtd. 31/1/2019, signals dtd. 13/2/2019, 28/2/2019 and 11/3/2019 effecting their transfer and posting from Group Centre (G.C), CRPF Langjing, Imphal, Manipur (hereinafter referred to as G.C., Imphal for short) to 132 Bn. and 35Bn. respectively, which are located at Jammu and Kashmir.

(3.) Mr. M. Devananda, learned counsel for the petitioners raised the following three grounds in assailing the impugned orders and signals:-