Rajiv Sahai Endlaw, J. - (1.)Allowed, subject to just exceptions and as per the extant rules.
(2.)The applications are disposed of. W.P. (C) 5182/2020
(3.)The petitioner, employed since 9th May, 2012 with the respondents Sashastra Seema Bal (SSB), in the category of ExW. Servicemen, after 22 years of service in the Indian Army, and from 2012 till now having been posted at Delhi, has filed this petition impugning the order dated 10th June, 2020 declining the petitioner's request seeking cancellation of his transfer to Siddharthnagar (UP), as well as the order dated 18th July, 2020 relieving the petitioner from Delhi; mandamus is also sought, to direct the respondents SSB to either retain the petitioner at the present place of posting or to transfer him to a location where sufficient and appropriate medical facilities are available.