Kuldeep Singh vs Union Of India & Ors
2022 Latest Caselaw 6729 P&H

            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH
217
                                               CWP No.30031 of 2018 (O&M)
                                           DATE OF DECISION : 7th July, 2022

Kuldeep Singh
                                                                  .... Petitioner
                                       Versus


Union of India Through its Secretary, Ministry of Defence, Government of
India, New Delhi & others
                                                         .... Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
                                       ****
Present :      Mr. Sandeep Godara, Advocate for
               Mr. A. P. S. Rehan, Advocate for the petitioner.
               Mr. S. K. Sharma, Sr. Panel Counsel
               for respondents-UOI.
                                       ****
RAJBIR SEHRAWAT, J. (Oral)

CM-16474-2019 This is an application filed under Section 151 C.P.C. for

placing on record the reply filed by the respondents.

The application is allowed as prayed for and the reply filed

by respondents is taken on record.

CM-16477-2019 This is an application filed under Article 226 of the

Constitution of India praying for vacation of interim stay order dated

01.03.2019.

In view of the fact that the matter is being decided today

itself, therefore, the application stands dismissed as having been rendered

infructuous.

CWP No.30031 of 2018

The petitioner has filed this petition under Article 226 of the

Constitution of India, for issuance of a writ in the nature of certiorari for

1 of 2

CWP No.30031 of 2018 (O&M)

quashing the Office order No. 3154/MF/T-4/40/CA-7 (Civ) ASC Bn. (MT)

PIN 905011 dated 27.08.2018 (Annexure P-1) issued by respondent No.2 to

the extent that the petitioner has been transferred from 5682 ASC Bn. (MT) at

Pathankot, Punjab to 5033 ASC Bn (MT) at Siliguri (West Bengal) with a

further prayer to quash the order dated 26.10.2018 (Annexure P-4) passed by

respondent No.4 whereby the Legal Notice/representation of the petitioner for

cancellation of the order dated 27.08.2018 (Annexure P-1) was rejected.

The counsel for the respondents-UOI submits that the present

case is covered by the judgments passed by this court in CWP 25618-2017

(and connected cases) titled as Nirmal Singh Vs. Union of India and others

on 21.02.2019 and LPA-686-2019 titled as Nirmal Singh Vs. Union of India

and others on 02.04.2019.

The counsel for the petitioner has not disputed the said position.

In view of the above, the present petition stands dismissed in the

same terms as in CWP 25618-2017 and LPA-686-2019.

7th JULY, 2022                                  (RAJBIR SEHRAWAT)
'raj'                                                 JUDGE

        Whether speaking/reasoned:              Yes           No
        Whether Reportable:                     Yes           No




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