PAWAN KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dtd. 16/2/2022, whereby, the representation made by the petitioner qua his order of transfer dtd. 27/1/2022 from Rawatbhata to Pazhayakayal has been rejected.

(2.) The petitioner made representation, which came to be rejected by order dtd. 16/2/2022 inter alia observing that the petitioner may explore the possibilities to avail required treatment for his parents at his present place of posting and he was advised to report at Pazhayakayal with immediate effect.Feeling aggrieved, the present writ petition has been filed.

(3.) Learned counsel for the petitioner made submissions that the respondents were not justified in rejecting the representation of the petitioner in a cursory manner without application of mind and that the submissions made by the petitioner have not been considered.