RUBUL ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. H. Bezbarua, learned counsel for the petitioner and Mr. K. M. Hasan, learned counsel appearing on behalf of Mr. D. C. Borah, learned C.G.C.

(2.) By way of this writ petition, the petitioner has prayed for setting aside and quashing the impugned transfer order dated 09.03.2019, in so far as it relates to the petitioner only, by which the petitioner has been transferred to 244 Battalion of the Central Reserve Police Force. The further prayer is for a direction to be issued to the respondent to defer his transfer order dated 09.03.2019 for 1 (one) year, taking into account the health related issues of his family members.

(3.) The petitioner had earlier been transferred from Guwahati to Chandauli in Uttar Pradesh vide order dated 04.07.2018. The same was challenged by the petitioner in WP(C) No.7537/2018, on the ground that the petitioner's mother being bed ridden and father having lost his eyesight, it was necessary for him to look after his old parents. WP(C) No.7537/2018 was disposed of vide order dated 31.10.2018 with a direction to the respondents, to examine the plea of the petitioner for retention of his posting at Guwahati, in the light of the difficulties faced by him and to take a sympathetic view and pass appropriate orders for reviewing the transfer order.