AMRITA SINHA,J. - (1.) The petitioner is an officer of the Indian Army who is due to retire from service on May 31, 2021.
(2.) The petitioner is aggrieved by the movement order issued to him on November 11, 2019 with effect from November 7, 2019. The officer has been posted at Patiala with twenty days extra joining time with effect from November 7, 2019 to November 26, 2019 and is supposed to report to his new unit on November 27, 2019. He will be replacing one Colonel (TS) KJS Mayal who is due to superannuate on November 30, 2019.
(3.) The petitioner is suffering from cardiac ailment and inserted with external device. He is under constant medical treatment at Kolkata where he is presently posted and also at Mumbai. By a letter dated January 17, 2019 the petitioner applied for posting on compassionate ground. He requested the authority to provide him the last leg posting either at Mumbai or at Bangalore. The petitioner annexed the medical documents along with his application for compassionate posting. The documents which the petitioner forwarded included a certificate from the President, Medical Board of the Command Hospital at Kolkata wherein the employability restrictions of the petitioner were clearly mentioned. It was indicated that the disabilities of the petitioner may aggravate in high altitude and exposure to cold. The petitioner was advised to avoid undue physical exercise and was further advised to undertake monthly review at MOPD/Cardio OPD and Neuro OPD for monitoring the disabilities. ;