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Judgment
15 paragraphs · 273 wordsCM APPL.24411/2023 & 24412/2023 (exemptions)
Allowed, subject to just exceptions.
The applications are disposed of.
W.P.(C) 6207/2023 & CM APPL. 24410/2023
Vide the present petition, petitioner prays as under:
a. To direct the respondent, DG CISF, New Delhi, to retain the petitioner at any CISF units of North Sector only at his fourth service tenure in terms of the circular dated 25.9.2017;
b. To quash and set aside the orders, qua petitioner, dated 24.3.2023, and consequential order dated 14.4.2023 wherein petitioner has been transferred from the present Unit of IGI Airport New Delhi to Oil Duliajan, Assam.
c. To quash the letter dated 6.5.2023 , qua the petitioner whereby the representation was disposed with remarks ‘regretted’;
d. To direct the respondents to post the petitioner to a nearest sector unit, either at East Sector or, Central Sector, in terms of sub para 3 of para 12 of the Circular dated 25.9.2017.
Notice issued.
Learned counsel appearing on behalf of the respondents, on advance notice, submits that the representation of the petitioner shall be decided again with a reasoned order.
Accordingly, order dated 06.05.2023 is hereby set aside and respondents are directed to pass fresh reasoned order within two weeks from today and communicate the decision thereof to the petitioner within three days thereafter.
Needless to say, if the petitioner feels aggrieved by the decision of the respondents on his representations, he may approach the appropriate forum.
Till the decision is taken on the representation, petitioner shall not be relieved.
With the aforesaid directions, the present petition as well as pending application stand disposed of.