Dileepkumar K B vs Union Of India
2022 Latest Caselaw 6822 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
         TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                         WP(C) NO. 18299 OF 2022
PETITIONER:

              DILEEPKUMAR K B
              AGED 53 YEARS
              SON OF K K BHASKARAN, HEAD CONSTABLE GD, CISF UNIT,
              COCHIN SHIPYARD, COCHIN, RESIDING AT CISF FAMILY
              QUARTERS, B BLOCK, PANAMPILLY NAGAR, COCHIN, PIN - 682030

              BY ADV C.S.GOPALAKRISHNAN NAIR



RESPONDENTS:

     1        UNION OF INDIA
              REPRESENTED BY ITS SECRETARY, MINISTRY OF HOME AFFAIRS,
              SARDAR PATEL BHAVAN, PARLIAMENT STREET, NEW DELHI,
              PIN - 110001

     2        INSPECTOR GENERAL
              CENTRAL INDUSTRIAL SECURITY FORCE, SOUTH SECTOR HEAD
              QUARTERS, CHPT CAMPUS, CHENNAI, PIN - 600009

     3        ASSISTANT INSPECTOR GENERAL
              CENTRAL INDUSTRIAL SECURITY FORCE, SOUTH SECTOR
              HEADQUARTERS, CHPT CAMPUS, CHENNAI, PIN - 600009

     4        DIRECTOR GENERAL
              CENTRAL INDUSTRIAL SECURITY FORCE, BLOCK NO.13, CGO
              COMPLEX, LODHI ROAD, NEW DELHI, PIN - 110003

     5        GROUND COMMANDANT
              CISF UNIT, GROUP HEAD QUARTERS, KAKKANAD, COCHIN, PIN -
              682030

     6        DEPUTY COMMANDANT
              CISF UNIT, COCHIN SHIPYARD, COCHIN, PIN - 682015

              BY ADV ASG OF INDIA
 WP(C) NO. 18299 OF 2022           2




             SRI.S.MANU




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18299 OF 2022                 3




                                  JUDGMENT

This writ petition is filed challenging Ext.P1 order of transfer

of the petitioner from Cochin to Neyveli.

2. It is submitted that the petitioner has preferred Ext.P5

representation before the 2nd respondent against the order of

transfer and seeks a consideration of the same, in accordance

with law.

3. The learned ASGI submits on instructions that the

representation has been duly received.

In the above view of the matter, this writ petition is disposed

of with a direction to the 2nd respondent to take up Ext.P5

representation submitted by the petitioner and to consider and

pass orders on the same, in accordance with law. The request

made by the petitioner for retention at the present station till the

end of the academic year shall also be duly considered by the 2 nd

respondent. Appropriate orders shall be passed within a period of

one month from the date of receipt of a copy of this judgment. Till

orders are passed as directed above, the petitioner shall be

retained at the present station.

Sd/-

ANU SIVARAMAN JUDGE ska

APPENDIX OF WP(C) 18299/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE TRANSFER ORDER NO. SS HQRS SERVICE ORDER NO. 42/2022 DATED 30/05/2022 ISSUED BY 3RD RESPONDENT

Exhibit P2 TRUE COPY OF THE CIRCULAR NO.22/17 DATED 25/09/2017 ISSUED BY 1ST RESPONDENT

Exhibit P3 TRUE COPY OF THE CERTIFICATE DATED 31/05/2022 ISSUED BY THE PRINCIPAL IN CHARGE OF THE CCPLM ANGLO INDIAN HIGHER SECONDARY SCHOOL,PERUMANOOR

Exhibit P4 TRUE COPY OF THE CIRCULAR NO. E 38013/21/GT-

2022/GOS/PERS-I DATED 03/12/2021 ISSUED BY 4TH RESPONDENT

Exhibit P5 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT DATED 31/05/2022

Exhibit P6 TRUE COPY OF THE OFFICE MEMORANDUM NO.E-

38014/IUT/ESTT/2022/7624 DATED 7/6/2022