RAJEEV KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petition has been heard by way of video conferencing.

(2.) Present writ petition has been filed challenging the impugned orders dtd. 25/1/2022 and 7/2/2022 whereby the Petitioner has been transferred from 233(M) Bn, Lucknow to 153 Bn Bijapur Chhattisgarh. Petitioner also seeks directions to the Respondents to allow the Petitioner to complete his normal tenure of three years at 233 (M) Bn Lucknow.

(3.) On the last date of hearing, learned counsel for the Petitioner had stated that the Petitioner had been posted out of his current place of posting to a hard place of posting in violation of the Standing Order 07/2014 dtd. 24/11/2014 which specifically provides for a tenure of three years at a particular unit. He had stated that the Petitioner's current place of posting at Lucknow was his first peace posting after serving for almost seventeen years and within four months of his joining at Lucknow, the Petitioner had been posted out to a Category 'A' location at Bijapur, Chhattisgarh.