PARMA SHIVAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner was posted as 21/C in 35 Bn. Srinagar. In terms of impugned order/signal dated 1st April, 2012, petitioner, along with other persons has been promoted to the rank of Commanding Officer (CO) and ordered to be posted in 195 Bn, which is stationed at Chattisgarh. Petitioner being aggrieved of his posting in 195 Bn. at Chattisgarh, has filed this writ petition.

(2.) On 4th May, the Court directed for staying of the posting of the petitioner and it was further directed that he shall be allowed to continue at the place where he was working prior to issuance of impugned order.

(3.) Mr. B.A.Bashir, learned senior counsel, appearing for petitioner submitted that the transfer of the petitioner is bad in law for following reasons:-