Lt. Col. Prashant Yadav vs Union Of India And Others

Manoj Kumar Gupta, CJ

The present Writ Petition has been filed, assailing the transfer/ repatriation list dated 15.07.2025 & 01.07.2025, whereby, inter alia, the petitioner has been transferred/ repatriated from the post of Administrative Officer, Sainik School Ghorakhal, Nainital to New Unit 21 Field Ammunition Depot, (21 FD AMN Depot) Khundru, District Anantnag, Jammu & Kashmir. The petitioner has also prayed for a writ of mandamus, restraining the respondents from transferring the petitioner during mid-academic session, and to allow him to complete his full deputation till 17.05.2026.

Learned counsel for the petitioner points out that an interim order was passed in favour of the petitioner in the present Writ Petition on 30.07.2025, and, in pursuance thereof, the petitioner has continued at his original place of posting. He very fairly states that the petitioner has, thereby, remained at the same place, and the academic session has come to end, therefore, the reliefs sought in the Writ Petition have virtually been rendered infructuous. He, however, submits that a mid-transfer in Army works adversely in future and, therefore, the respondents might treat his mid-transfer as adverse in future.

Shri Saurav Adhikari, learned CGSC appearing on behalf of Union of India states that the impugned order is only an order of transfer of the petitioner, along with several other persons, and there is no question of the same being treated as an adverse material against the petitioner in future.

In view of the stand taken by learned counsel for the petitioner and the respondents, we are of the considered opinion that the Writ Petition has become infructuous by efflux of time.

Accordingly, the Writ Petition is dismissed, as having become infructuous.

All pending applications stand disposed of accordingly.