RAJEEV RANJAN KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. R. Mazumdar, learned counsel for the petitioner and Mr. K. Gogoi, learned CGC for the respondent authorities.

(2.) The petitioner, who was posted at 210 Cobra Battalion as Deputy Commandant, was transferred requiring him to join a unit which was located at Jammu and accordingly, on 19.11.2017, he joined the 43rd Battalion, CRPF at Budgam, (Jammu and Kashmir). After serving the 43rd Battalion for 08(eight) months, he was again directed to join the 34th Battalion of the CRPF by an order dated 25.07.2018. It is stated that the 34th Battalion is stationed at Nagaon in Assam. While he was stationed at Nagaon in the 34th Battalion, the order dated 26.12.2019 was issued transferring him to the 53rd Battalion of the CRPF. It is stated that the 53rd Battalion of the CRPF is presently located at Baramulla in Jammu and Kashmir. The order of transfer dated 26.12.2019 is assailed in this writ petition.

(3.) While admitting the writ petition, an interim order dated 10.01.2020 was passed, by which the order of transfer was suspended till the next returnable date i.e. 27.01.2020. On 27.01.2020, the interim order was extended up to 18.02.2020 and on 18.02.2020, on the prayer of the petitioner, it was again extended till today i.e. 27.02.2020.