SUNIL AMBWANI, J. - (1.) HEARD Sri Ashok Khare, Senior Advocate for the petitioner and Sri K.C. Sinha, Senior Standing Counsel, Central Government for respondents.
(2.) BY this writ petition, the petitioner has prayed for quashing order dated 31.12.1997, passed by the Commandant, Central Industrial Security Force (CISF), Indian Oil Corporation, Mathura Refinery, Mathura; the order dated 15.9.1998 passed by Deputy Inspector General, North Zone, CISF, New Delhi, and to reinstate him on the post of Constable in CISF with all consequential benefits. The petitioner was recruited as Constable in CISF on 29.5.1983. While he was posted at Mathura Refinery, Mathura, by an order dated 2.4.1997, he as transferred and posted to Firoze Gandhi Thermal Power Project, Unchahar. The petitioner made a representation to the Inspector General, North Zone, CISF, on which a direction was issued by the Inspector General, North Zone to Deputy Inspector General, North Zone, CISF by a wireless message dated 17.4.1997 addressed to the Commandant, CISF, Indian Oil Corporation, Mathura, directing that the petitioner be sanctioned one month's leave and be kept in the Unit itself till his representation against the transfer is decided.
(3.) THE contention is that despite the directions given as above by the D.I.G., CISF (NZ), the Commandant, CISF, Mathura relieved the petitioner after sanctioning one month's leave to him from 3.4.1997, permitting him to join at Unchahar. By a wireless message dated 28.4.1997 received from DIG, CISF (NZ), New Delhi the petitioner's request for cancellation of transfer was rejected.;