SURINDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellant is of the rank of Inspector (General Duty) No. 100078646 in the Border Security Force (BSF). The Inspector General (IG), Frontier (Ftr.) Headquarter (HQ), Border Security Force (BSF), Jammu came to pass an Order No.2069/EsttII/Jammu/BSF/2O24/3781-88 dtd. 20/3/2024 thereby ordering the posting of the appellant to 141 Bn. BSF against an existing vacancy with immediate effect and directing him to join by 30/3/2024. This order is said to have been passed with the approval of the competent authority.

(2.) The appellant felt aggrieved by his said posting to 141 Bn. BSF reckoning it to be a transfer premature and, therefore, came forward with a hand written representation dtd. 21/3/2024 to the IG BSF, Ftr. HQ BSF, Jammu, narrating therein that the appellant is passing through mental agony due to unspelled personal reasons and thereby seeks an audience from the IG BSF, Ftr. HQ BSF, Jammu without referring anything relating to his said posting to 141 Bn BSF.

(3.) The appellant, acting in furtherance of his purported grievance that his posting to 141 Bn BSF was wrong and unwarranted, came forward with institution of a writ petition WP(C) No. 679/2024 before the writ Court, thereby seeking quashment of an Order No.2069/Estt-II/Jammu/BSF/ 2O24/3781-88 dtd. 20/3/2024 read with Movement Order No.3087/2O23-EstI-III/BSF/3918-24 dtd. 22/3/2024, and consequently seeking in his favour a direction for enabling him to complete full spell of three years tenure of his posting in the Ftr. HQ BSF, Paloura.