MD. AYUB Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M. Devananda, learned counsel for the petitioner and Mr. Kh. Samarjit, learned Additional Solicitor General for the respondents.

(2.) This writ petition has been filed to quash the transfer and posting order dtd. 12/7/2002 in respect of the petitioner and to accommodate him in any field Units/Bns based in Manipur under M&N Sector in view of the order dtd. 21/5/2021 passed by the Judicial Magistrate First Class, Thoubal and also to direct the respondents to allow the petitioner to remain in the GC, Imphal in view of Para 4(xvi)(b)(iii) of the Standing Order No.7/2015 and the guidelines of SANTOS for Summer Chain Retention.

(3.) The case of the petitioner is that he was appointed as Constable/GD in the year 1994 and was posted in 132 Bn from 25/6/1994 to 4/11/1995 located at Dimapur. From there, he was transferred to 78 Bn located at Zubza, Nagaland, where he served from 4/11/1995 to 18/5/1998 and then to other Units of 78 Bn located and Jammu and Kashmir (LOC), Tamil Nadu (LOC), Chatha J&K and again in Zubza and served till 22/11/2014. The petitioner was promoted to the post of HC/GD in the year 2014 and was posted at 231 Bn located at Bhopal where he served from 22/11/2014 and again was posted at Units of 231 Bn located at Chattisgarh and served till 5/1/2019 and from 231 Bn, he was transferred and posted at GC, Imphal. From 5/1/2019 till the issuance of the impugned transfer he is serving at GC, Imphal.