Calcutta High Court (Appellete Side)
Dahiya vs The Union Of India & Ors on 31 July, 2013
Author: Dipankar Datta
Bench: Dipankar Datta
1
54 31.7.13
Sc W. P. No. 2269 (W) OF 2013
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Lieutenant Commander K.S. Dahiya
- vs.-
The Union of India & Ors.
Mr. S. K. Choudhuri .....For the Petitioner.
Mr. L. K. Chatterjee Mr. Ratul Biswas.
....For the Respondents.
Put up the writ petition under the heading 'New Motion' on next Tuesday (06.8.2013) to enable Mr. Chatterjee, learned advocate appearing for the respondents to obtain instructions as to whether the petitioner can be retained at Calcutta till 31st March, 2014 or not having regard to the fact that his son is due to take the secondary examination next year.
Considering the documents on record which include recommendations made by senior naval officers to the effect that the petitioner is not medically fit to take charge at the transferred place of posting and further having regard to the apprehension of bias and victimization that has been expressed, I consider it fit and proper to direct that the petitioner shall not be dislodged from his present place of posting for a period of seven days, if not directed otherwise in the meantime.
(Dipankar Datta,J.)