ERDAN EKKA Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Aggrieved of the order No. T.IX-5/2018-Pers-DA-3 dated 30.8.2018, by virtue of which the transfer and posting of the petitioner to Group Centre, CRPF, Bantalab (J&K) ordered vide order dated 13.8.2018 has been maintained, is challenged on the grounds detailed out in the writ petition with particular reference of it being premature and against the mandate of the norms and the Rules governing the subject.

(2.) Petitioner, Commandant (IRLA-4204), in the 98 Bn, CRPF, Kupwara (J&K) after completion of two years was prematurely transferred on administrative and operational reasons in public interest to Group Centre, CRPF, Taralu (Now GC Chandauli) vide Director General signal dated 11.7.2018. Against the said transfer the petitioner filed a representation dated 12.7.2018 and echoed his concerns to the Director General, CRPF, through video conference on 13.07.2018 against the said transfer and requested for his retention at the 98 Bn.

(3.) While the representation of the petitioner was under consideration, the petitioner filed a writ petition, SWP no. 1745/2018, before this court which, upon consideration, was disposed of, vide judgment dated 30.7.2018, with the direction to respondents to consider the representation of the petitioner for his retention in the State of Jammu and Kashmir till he completes the three years tenure, in accordance with the rules and norms governing the field with further direction that needful shall be done within a period of two weeks and till then the status of the petitioner was directed not to be disturbed.