JASWINDER SINGH 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 transfer order dtd. 26/2/2024 (Annexure P-1) whereby he has been transferred from Chandigarh to Udhampur.

(2.) Mr. Sunny Singla, Advocate inter alia contends that petitioner in 2020 suffered heart attack and thereafter in 2022 paralytic attack, thus, he ought not to be transferred from Chandigarh to Udhampur. As per transfer policy dtd. 27/9/2022 he should be assigned posting considering his medical condition.

(3.) Ms. Anita Balyan, Sr.Panel Counsel submits that on account of medical condition of petitioner, he was twice accommodated. He is a cook and all medical facilities are available at Udhampur. The shifting of place of posting is not going to adversely effect physical or mental health of the petitioner.