MOLINGSON TONGSIN ANAL Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking to quash the impugned transfer message/order dtd. 29/9/2021 passed by the third respondent and the consequential relieving order dtd. 30/9/2021 issued by the fifth respondent and to direct the respondent to consider and dispose of the representation of the petitioner dtd. 30/9/2021 in terms of the Standing Order No.5/2012 dtd. 27/2/2013 issued by the second respondent.

(2.) With consent of both sides, the writ petition itself is taken up for final disposal at the admission stage.

(3.) The case of the petitioner is that he was initially appointed as Assistant Commandant in Central Reserve Police Force (CRPF) in the year 2014 and after successful completion of the training at CRPF Academy, Gurgaon in February, 2015, the petitioner was posted at 75 Bn. Jammu and Kashmir from March, 2015 to October, 2018 and thereafter, the petitioner was posted at 69 Bn. Mantripukhri, Imphal since 22/10/2018. While that being so, vide impugned message/order dtd. 29/9/2021, the petitioner along with five other officers were transferred and the petitioner was posted at 151 Bn. Chhattishgarh, which according to the petitioner is highly improper, illegal and arbitrary. Hence, the petitioner has filed the writ petition.