NARENDRA PRATAP SINGH KANWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the posting order dated 26/11/2018 (Annex.5) and seeking a direction not to relieve the petitioner from the present posting place to join the new place of posting and to allow the petitioner to avail the present tenure as last leg at the same place of posting.

(2.) It is inter alia indicated in the writ petition that the petitioner completed 28 years of service and is due to superannuate on 30/4/2020. On 15/5/2018, the petitioner submitted an application to AEC Records through proper channel requesting for extension of tenure at the same station as last leg, which was duly recommended by concerned authority and forwarded to the AEC Records. The AEC Records vide its order dated 25/6/2018 extended the tenure of the petitioner for six months i.e. upto 30/4/2019 with approval from the competent authority. On 6/9/2018 (Annex.3) warning order for retirement of the petitioner on 30/4/2020 was issued.

(3.) However, by the impugned order dated 26/11/2018 (Annex.5), the petitioner was posted from HQ 83 Inf. Bde. to HQ 11 Inf. Div. and was directed to report by 30/12/2018. The petitioner vide his representation dated 30/11/2018 sought redressal of his grievance seeking cancellation of order dated 26/11/2018, however, the same was not responded to. Feeling aggrieved, the present writ petition has been filed.