KAWALJIT SINGH Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) The appellant is aggrieved by the order dated 22.1.2016 whereby learned Single Judge has dismissed his writ petition in which he challenged the order of his transfer from Hisar to Bhopal.

(2.) The appellant is a Colonel in the Indian Army. He was posted at Hisar Cantt. on 3.6.2013 and vide the impugned order he has been transferred to Bhopal.

(3.) The aforesaid order was challenged by him primarily on the ground that (i) he is due for retirement in July, 2017; (ii) his 77 years old mother is bed-ridden due to knee dislocation; (iii) his 57 years old brother is a special child and is dependent on him as his father passed away in March, 2008; (iv) he is getting treatment of Neutropenia Hypoplastic Anaemia at Research and Referral Hospital, Delhi and (v) his son is studying in 10+2 class.