KHAIDEM KULLABIDHU SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition had been filed assailing the orders dtd. 20/9/2021 effecting the transfer and posting of the petitioner from 86 Bn. CRPF at Keithelmanbi, Manipur to 26 Bn. CRPF at Bokaro, Jharkhan and order dtd. 25/10/2021 rejecting the representation submitted by the petitioner against his transfer and posting, coupled with a prayer for directing the respondents to allow the petitioner to remain at 86 Bn. CRPF.

(2.) Heard Mr. M. Devananda, learned counsel appearing for the petitioner and Mr. Kh. Samarjit, learned ASG appearing for the respondents.

(3.) It has been submitted by the learned counsel that under Standing Order No. 04/2008 dtd. 15/12/2008, instructions for medical examination and classification of personnel in Central Para-military Forces are laid down. In Para 22.4 of the said Standing Order No. 04/2008, guidelines for classification of the physical capacity of the personnel in Central Para-military Forces are laid down and that the functional capacity of employability limitation of a personnel categorised as P-3 has been described as having major disablement with limited physical capacity and stamina and that the personnel is fit for sedentary duties not involving undue stress and may have restricted employability as advice by medical authorities such as :-