CAPTAIN SANTHOSH CS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mrs. Rinku Bhakat, the learned counsel appearing on behalf of the petitioner and Mr. Rajiv Sinha, the learned A.S.G.I appearing on behalf of the respondent-Union of India.

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(3.) The petitioner has preferred this writ petition for quashing of the order dated 06.08.2020 as contained in Annexure-5 whereby the petitioner has been transferred from NTS 17665M at Military Hospital, Namkum to MH Hisar Company Commander. The further prayer is made for a direction for stay of the said impugned order.