BORASE PRADEEP VIKRAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. D. Borah, the learned counsel appearing on behalf of the petitioner and Mr. C. K. S. Baruah, Asstt. S.G.I. appearing on behalf of the respondent Nos. 1 to 5.

(2.) By way of the instant writ petition, the petitioner have challenged the policy decision included in the Office Memorandum bearing No.12279/POL Deput/DGBR/52/EG2 dtd. 10/1/2018 (for short the "Policy of 2018") and the consequential action by which the petitioner's application seeking transfer on deputation dtd. 31/12/2021 being rejected.

(3.) The brief facts of the instant case as could be seen from a perusal of the pleadings on record is that the petitioner was enrolled in the General Reserve Engineer Force (GREF)/Border Roads Organization (BRO) which is an integral part of the armed forces on 5/9/2009 in the post of Lower Division Clerk (LDC). Thereupon, the petitioner was promoted to the rank of Upper Division Clerk (UDC) in Level-4 of the 7th CPC w.e.f. 15/4/2021 vide HQ 763 BRTF (P) Vartak Assumption report No.1640/DPC/129/E1 Camp dtd. 17/4/2021. The petitioner is presently holding the rank of UDC since 15/4/2021 and is serving with HQ 763 BRTF (P) Vartak since 2/2/2021.