(1.) Heard counsel for the parties. The petitioner who is a constable in Border Security Force, has been transferred by the impugned order dated 24th April, 2013 from the office of Deputy Inspector General, Training Centre and School, Border Security Force, Meru, Hazaribagh, Jharkhand to 4th Battalion of Border Security Force, Maldah. This is the reason for the petitioner to move this Court.
(2.) According to the petitioner, he suffered disability to the extent of 55% and further disability to the extent of 89.5%, as per the assessment of the specialist doctors of Training Centre and School, Border Security Force, Hazaribagh on account of injuries sustained on duty in Punjab in the year 1991. Keeping into regard the disability of the petitioner, respondents posted him in sedentary job in the Subsidiary Training Centre at Hazaribagh in the year 1997. Thereafter, in the year 2006, the Subsidiary Training Centre of BSF at Meru, Hazaribagh was shifted to Latur, Maharashtra and services of the petitioner was given to Training Centre and School, BSF, Hazaribagh. The petitioner admittedly has remained at the same place for the fast 16 years and now, he has been transferred from the present place of posting to 4th Battalion situate at Maldah.
(3.) It is the contention of the petitioner that he is entitled to permanent posting at one place on account of his disability which has also been recognized by the respondent themselves, as per Annexure-8 to the I.A. However, the same has not been followed by the respondent themselves and the petitioner has been transferred.