LT. COLONEL DHARAMVIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr.N.Ibotombi, learned senior counsel assisted Mr.A.Rommel, learned counsel for the petitioner. Heard also Mr.S.Suresh, learned ASG for the Union respondents assisted by Col. Ajeen Kumar, Col. MS Legal, Army Headquarters, New Delhi.

(2.) The present petition has been filed seeking quashing of the letter dated 19.02.2018 by which the request made by the petitioner for Last Leg Posting at Mumbai was rejected by the authorities and order dated 07.03.2018 transferring the petitioner to Belgaum and speaking order dated 04.05.2018 issued by the army authorities.

(3.) The petitioner was transferred to Belguam as an Additional Officer, Stn. HQ. Belguam vide order dated 07.03.2018. Being aggrieved by the aforesaid transfer order dated 07.03.2018, the petitioner approached this Court by filing a writ petition, being W.P (C) No.276 of 2018 raising various grounds, which was disposed of by this Court on 05.4.2018 with a direction to the respondent authorities to consider the representation submitted by the petitioner on 28.03.2018 within a period of one month by issuing a speaking order and it was also directed that till such disposal of the representation of the petitioner, the petitioner may be allowed to stay at the present place of posting as Officer Commanding, 2FID/3CISU (M Sector Imphal).