Delhi High Court
Neeraj Rawat vs Union Of India And Ors. on 16 August, 2023
Neutral Citation Number 2023:DHC:5881-DB
$~48
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 16th August, 2023
+ W.P.(C) 10553/2023 & CM APPL. 41011/2023 (stay)
NEERAJ RAWAT ..... Petitioner
versus
UNION OF INDIA AND ORS. ..... Respondents
Advocates who appeared in this case:
For the Petitioner: Mr. M.K. Khanna, Advocate
with petitioner in person (through V.C).
For the Respondent: Mr. Siddharth Khatana, Sr. Panel Counsel
and Mr.Amit Achayra, G.P. with DC Dileep
N., Inspector Meena S. Menon, SI Prahlad, SI Amit
Kumar, CISF.
CORAM:-
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE MANOJ JAIN
JUDGMENT
SANJEEV SACHDEVA, J. (ORAL)
1. Petitioner impugns transfer order dated 06.04.2023 whereby
petitioner has been transferred from her present place on posting, i.e,
CISF Unit of Indian Oil Corporation, Faridabad to Behror, Rajasthan.
2. This case has a chequered history. On 02.09.2022, petitioner
was earlier sought to be posted from her present place of posting at
Faridabad to CISF Unit, Central Government Building Security at
Delhi. Petitioner impugned the said transfer order. Initially there was
Signature Not Verified
Digitally Signed
By:SONIA THAPLIYAL
Signing Date:18.08.2023
17:14:31
Neutral Citation Number 2023:DHC:5881-DB
an interim order in favour of the petitioner, however, said petition was
disposed of on 18.07.2023 on a statement made by the respondents
that they had amended the posting order from Faridabad to Behror,
Rajasthan. Petitioner was granted four weeks time from 18.07.2023 to
join the new place of posting.
3. Subject petition has been filed by the petitioner contending that
there was no accommodation available in the campus and no
educational facility for the child at Behror.
4. Learned counsel for the respondent had sought time to take
instructions.
5. Learned counsel for the respondent has in Court today produced
an order dated 16.08.2023, wherein the posting order, posting
petitioner from IOC Faridabad to 12th Reserve Battalion Behror has
been amended. Said order dated 16.08.2023 is taken on record.
Respondents have now posted petitioner to CISF Unit at Indian Oil
Corporation to Mathura.
6. Petitioner, who is connected through VC, submits that she has
no objection to joining the new place of posting at Mathura. However,
she prays that some time be granted to petitioner to settle her affairs as
also till the exams of the child are over.
7. Learned counsel for the respondents submits that the child of
the petitioner is studying in Class VI in Kendriya Vidyalaya and there
is a Kendriya Vidyalaya in Mathura within the campus and as per the
Signature Not Verified
Digitally Signed
By:SONIA THAPLIYAL
Signing Date:18.08.2023
17:14:31
Neutral Citation Number 2023:DHC:5881-DB
Rules of Kendriya Vidyalaya, the child can be shifted even midstream.
8. Keeping in view the fact that the child of the petitioner today is
only in Class 6 and it is not even close to the annual examination, we
are unable to accept the request of petitioner to grant of further time.
9. It is pointed out by learned counsel for the respondents that the
usual joining time of 10 days is granted to the petitioner.
10. Accordingly, petitioner is directed to join the new place of
posting at Indian Oil Corporation, Mathura on or before 28.08.2023.
11. Petition is, accordingly, disposed of.
12. Order Dasti under the signatures of the Court Master.
SANJEEV SACHDEVA, J
MANOJ JAIN, J
AUGUST 16, 2023
st
Signature Not Verified
Digitally Signed
By:SONIA THAPLIYAL
Signing Date:18.08.2023
17:14:31
