CHANDRAWATI SRIVASTAV Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. F. Faridi, learned counsel for the petitioners. Also heard Mr. S. P. Chou-dhury as well as Mr. U. K. Goswami, learned counsels for all the respondents.

(2.) By this application filed under Article 226 of the Constitution of India, the petitioners have prayed for spouse posting at one particular post. The petitioners have also challenged the posting and transfer order dtd. 17/8/2024 by which petitioner no.1 transferred to Jammu Tawi and order dtd. 28/8/2024 by which petitioner no.2 was transferred to Silapathar.

(3.) It is the case of the petitioner that both of them were working under the General Reserve Engineer Force, petitioner no.1 as Operator Excavating Machine (OEM) and petitioner no.2 was working as MSW PNR in the Eastern Base Workshop (EBW), General Reserve Engineer Force (GREF), Tezpur.