PRASANTA KARMAKAR Vs. UNION OF INDIA & OTHERS
LAWS(CAL)-2018-4-43
HIGH COURT OF CALCUTTA
Decided on April 20,2018

Prasanta Karmakar Appellant
VERSUS
UNION OF INDIA AND OTHERS Respondents

JUDGEMENT

Sambuddha Chakrabarti, J. - (1.) Heard the petitioner in person and Mr. G. Krishna Moorthy, the Law Officer, BSF.
(2.) The petitioner is a Constable of the Border Security Force and at present is posted at the Krishnagar Unit since September 30, 2014. The respondents have issued an order of transfer to the petitioner along with others. The petitioner has been transferred to 36th Batallion in the district of Malda.
(3.) The petitioner states that he was married in the year 2009 and till now he has no issue. His wife is undergoing a treatment in Kolkata. He wants to stay in Krishnagar till the treatment of his wife is completed.;


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