KHOIROM PRASANTA MEETEI Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petition has been filed seeking writ of certiorarified mandamus to quash the impugned transfer order dtd. 24/5/2021 and the PI training order dtd. 27/5/2021 in respect of the petitioner and to allow the petitioner to work in the M&N Sector HQ as Sub-Inspector/GD till 1/5/2025.

(2.) The case of the petitioner is that he joined as Constable, CRPF in the year 2007 and subsequently appointed as Sub-Inspector of Police, CRPF in the year 2013. Before appointment to the post of Sub-Inspector, he was posted at 14 Bn at J&K for more than 6 years in hard field area. After recruitment as Sub-Inspector, he was posted again at 14 Bn at Pulwama, J&K for 5 years in hard field area under the Southern Zone in KK Sector, then he was transferred to North East Zone in the year 2018 and allotted to Jorhat Sector and posted at Operational Sector for two and half years. Further he was transferred to Manipur and Nagaland Sector on 13/1/2021 on medical grounds for a tenure period of 4 years as per the Standing Order No.7/2015. While the petitioner was discharging his function in the office of the Inspector General of Police, HQ, M&N Sector for nearly 22 days, by the impugned transfer order, he was transferred again for Inter Sector to CoBRA Sector without completion of the tenure period of 4 years. Aggrieved by the same, the petitioner submitted a representation on 31/5/2021 and 2/6/2021 respectively seeking to cancel the transfer and posting, but the said representations have not considered till date. Hence, the writ petition.

(3.) Respondents 1 to 5 filed affidavit-in-opposition stating that considering the large number of vacancies in Special Operation Zone, CoBRA Units, 200 Sub-Inspectors/GD of various Units/Officers, including the petitioner, were allotted to CoBRA Sector vide impugned order dtd. 24/5/2021 for further posting to CoBRA Units, subject to successful completion of CoBRA PI training. The petitioner was intimated through the impugned signal dtd. 27/5/2021 that CoBRA PI training 28th Batch in respect of 60 Sub-Inspectors, including the petitioner scheduled from 21/6/2021 and directed to report to the training venue by 15/6/2021.