KHEKHOMBA WANGKHEM Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. I. Denning, learned counsel appearing for the petitioner and Mr. S. Vijayanand Sharma, learned Sr. PCCG appearing for the respondents.

(2.) In the present writ petition, the petitioner is challenging the order dated 18.10.2018 issued by the Assistant Inspector General (PERS) transferring the petitioner from ASG, Imphal to ONGC, Nazira, Assam. The petitioner has challenged the said transferred order on the following grounds:-

(3.) In connection with the first ground raised by the petitioner, it has been submitted that the office of the Director General, CISF (Ministry of Home Affairs) issued a circular No. 14/2015 laying down guidelines for posting/transferring of gazetted officers in CISF.