KIYAM SADANANDA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) 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.25 of the list of incumbents. The petitioner seeks to set aside the same and allow the writ petition with a consequential direction to allow the petitioner to remain in the GC Imphal for one year by relaxing his transfer to 128 Bn in view of Para No.4(xvi)(b)(viii) of the Standing Order No.07/2015.

(2.) The facts in a nutshell are as under:

(3.) The case of the petitioner as put forth by learned counsel for the petitioner is that he was transferred and posted to the GC Imphal under the M and N Sector, North East Zone only with effect from 11/6/2019 and the petitioner's tenure of three years in a peace static station is completed, but his case can be considered for relaxation of one year as per Para 4(xvi)(viii) of the Standing Order No.07/2015, as his wife is suffering from Anxiety Disorder. That apart, as per Para No.4(ix) of the aforesaid Standing Order, a person can serve in a particular Range/Sector for maximum 10 years and in a particular Zone for 14 years, but the petitioner has not put in such length of service and, therefore, considering the illness of his wife, he may be permitted to continue at the present place to enable his wife undergo treatment at Psychiatry Department, RIMS, Imphal. However, ignoring the aforesaid standing order, the transfer order has been effected in the case on hand.