Karmveer vs Union Of India & Ors

Manmohan, J

Petitioner, who is a Sub-Inspector with ITBP, has filed the present writ petition impugning the order dated 16th September, 2020 transferring him

from Rewari in Haryana to Reckong Peo, Himachal Pradesh.

Learned counsel for petitioner states that the son of the petitioner is visually impaired and has been certified by the respondent No.3-All India

Institute of Medical Sciences as suffering from 100% disability. He states that the petitioner needs to be posted in and around Delhi as he is the only

family member who can take care of the medical needs of his son as his wife is suffering from Tuberculosis.

In the counter affidavit, it has been stated by the respondents No.1 and 2 that the petitioner has been posted in soft area for more than eleven years

on account of treatment of his son. It is further stated that as per the transfer policy of the Force, the normal tenure of posting in a soft area of a

personnel is a fixed period of three years and the petitioner was due for transfer to Extreme Hard Area or Hard Area in 2014.

It is also stated in the counter affidavit that the grievance of the petitioner has been considered by the Department from time to time, but due to

cadre review of the force, sanctioned posts of SI(CM) of Units have been reduced from three to two, due to which the petitioner became surplus in

the 28th Bn. and accordingly he has been transferred to 17th Bn., Reckong Peo as per transfer cycle and policy guidelines.

It is further stated that presently 6469 personnel of this Force are in low medical category and priority is being given to those who are ill and unfit

for duties in hard area and extreme hard areas. The relevant portion of the counter affidavit is reproduced hereinbelow:-

“.... it is not feasible to retain the Petitioner in Soft Area i.e. Delhi/NCR. It is further submitted that being a member of the uniformed

Force, Petitioner is liable to be deployed at any place in public interest and depending upon various operational needs and administrative

exigencies. It is also submitted that the grievances of every Force member are also required to be looked on equally. The Petitioner has

already been given adequate opportunity for 11 years continuously beyond his normal tenure of 03 years in Delhi/NCR.â€​

Having heard learned counsel for parties and having perused the papers, this Court is of the view that the petitioner has been given soft postings for

a relatively long time namely eleven years. It is not possible for the ITBP which operates primarily in high altitude areas close to Indo-China border to

post an officer indefinitely in and around Delhi.

At times, Courts have to take an ‘agonising decision’. Keeping in view the fact that presently 6469 personnel of ITBP are in low medical

category and priority has been given to those who are ill and unfit, this Court is of the view that sympathy to the petitioner cannot be at the cost of

other personnel of the respondent ITBP Force. Consequently, the petitioner is not entitled to any relief at this stage. Accordingly, the present petition

and pending application stand disposed of.