ANIL KUMAR Vs. UOI AND ORS

JUDGEMENT

(1.) The petitioner has called in question his order of transfer issued by respondent No.3 vide his No.341007JPT/M/010319/NTP dtd. 1/3/2019 whereby he has been transferred from Command Hospital Udhampur to 320-Fd Hospital, Vinnaguri, Assam, primarily on the ground that his children are studying in the Army School Udhampur. It is submitted that with regard to his grievance, the petitioner had also filed representation before respondent No.2 which the respondent No.2 has rejected vide his order dtd. 15/4/2019.

(2.) I have heard learned counsel for the petitioner and perused the record.

(3.) Impugned transfer has been challenged on the ground that the children of the petitioner are studying in Udhampur and due to his transfer at this stage, the education of his children will be disturbed and that he has been subjected to frequent transfers in violation of the transfer policy.