S. KAMGINPAO VAIPHEI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M. Devananda, learned counsel for the petitioner and Mr. BR Sharma, learned Senior Central Government Standing Counsel for the respondents.

(2.) By consent, the main writ petition itself is taken up for disposal at the admission stage itself.

(3.) The challenge in this writ petition is to the transfer and posting order dtd. 15/7/2022 in respect of the petitioner, whose name finds place at S.No.8 of the list of incumbents. The petitioner seeks to set aside the same and allow the writ petition with a consequential direction to allow him to complete his sector tenure in Manipur based Units/Bns of the Central Sector as per Para 4(ix) of the Standing Order No.07/2015.