SFWALA RANJIT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri JC Borah, learned counsel for the petitioner as well as Shri SS Roy, learned Central Government Counsel (CGC) for the Union of India. Also heard Shri D Doley, learned State Counsel, Assam for the respondent No. 9.

(2.) Considering that the pleadings are complete and that this matter is pending since the year 2016, the same is taken up for disposal at the admission stage.

(3.) The petitioner is aggrieved by an order dated 02.09.2016 by which his order of posting to Bhutan has been cancelled. To appreciate the rival contentions, the facts of the case may be stated in brief as follows.