RAKESH SINGH GUSAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of order dtd. 20/12/2017 (Annexure P-15) whereby his request for change of place of posting has been rejected.

(2.) The impugned order was passed on 20/12/2017 (Annexure P-15) and petitioner himself had given option to respondent to post him at Rishikesh. On account of mental disability of petitioner's son, he could not be transferred.

(3.) Learned counsel for the parties are ad idem that in view of changed facts and circumstances, the matter needs to be re-considered by competent authority.