RANJU SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri N. Ibotombi, learned Senior Advocate assisted by Ms.N. Savitri, learned advocate appearing for the petitioner; Shri R.K. Umakanta, learned Government Advocate appearing for the State respondents and Shri S. Suresh, learned ASG appearing for the Union ofIndia.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ in the nature of Habeas Corpus directing the respondent Nos. 3 to 6 to release the husband of the petitioner. The prayer in the writ petition reads as under:

(3.) Facts and circumstances as narrated in the writ petition, are that the petitioner is the wife of Lt. Col. Dharamvir Singh, Officer Commanding, 2 FID/3CISU (M Sector, Imphal) who is going to retire on 09-10-2020 and accordingly, her husband submitted an application dated 23-11-2017 to the authority concerned for last Leg posting at Mumbai being the last choice of posting from 3 Corps Int. and Svl. Unit, C/o 99 APO. His prayer was rejected and consequently, he was transferred as Addl. Officer, Stn. HQ, Belgaum vide order dated 07-03-2018. Being aggrieved by this order, the petitioner'shusband submitted a representation dated 28-03-2018 for reviewing the order dated 07-03-2018 and to post him in Mumbai as his last choice of posting.