SATPAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This common shall dispose of both the aforementioned cases as the facts involved therein are inter connected.

(2.) The present intra court appeal is arising out of the order dated 24.10.2017 passed in CWP No. 8714 of 2016 wherein the writ petition filed by the Appellant/Petitioner, who is a serving Assistant Sub Inspector in CRPF, against his transfer from 51 Battalion CRPF to 217 Battalion CRPF then deployed in Anti Naxalite Operations was dismissed. The wife of the Appellant is suffering from a 'complicated chronic disease' namely Immune Theempocyforene for which she is under treatment at PGI Chandigarh through the respondent authorities. In this disease the blood platelet count is stated to come to extreme critical level of even zero resulting into blood oozing out of eyes, ears, nose of wife of the Appellant. The factual position concerning the medical condition of the wife of the Appellant is not disputed by the Respondents.

(3.) By the order dated 10.11.2017, the operation of the impugned order was stayed while issuing the notice of motion in the present appeal. During the hearing on 27.01.2020, the Respondents conceded that the wife of the Appellant is suffering from life threatening ailment requiring constant care and also that the re-imbursement of medical expenses is made from the unit where the Appellant is posted upon prior certification of the bills by the PGI, where the wife of the Appellant is undergoing treatment. The interim orders were continued and the Respondent No. 3 IG, CRPF, North-West Sector, was directed to transfer and post the Appellant at the nearby place so as to facilitate the proper medical care and timely re-imbursement of bills in view of the extra ordinary facts of the case.