Jharkhand High Court
Arvind Kumar Das vs Union Of India & Ors on 11 July, 2016
Author: Ananda Sen
Bench: Ananda Sen
In the High Court of Jharkhand at Ranchi
W.P.(S) No.468 of 2011
Arvind Kumar Das, son of Late Rajendra Nath Das,
resident of B.S.F., T.C. and S, Meru, Camp Hazaribagh,
P.O. & P.S. B.S.F. Meru Camp, Dist-Hazaribagh................Petitioner
VERSUS
1.Union of India through Secretary, Ministry of
Home Affair, North Block, New Delhi
2. Director General, Boarder Security Force
(Headquarters) Boarder Security Force, C.G.O.
Complex, Lodi Road, New Delhi
3. Additional Director (Medical), Force Headquarters,
C.G.O. Complex, Lodi Road, New Delhi
4. Deputy Inspector General, Boarder Security Force,
Training Centre and School, Hazaribagh
5. Deputy Inspector General(Medical) M.S.Composite
Hospital, Meru Camp, Boarder Security Force, Hazaribagh
5. Dr. H.L.Raskaran, D.I (Medical) Training Centre
and School, Boarder Security Force, Meru Camp
Hazaribagh....................................................... ...........Respondents
CORAM: HON'BLE MR. JUSTICE ANANDA SEN
For the Petitioner: Mr.Birendra Burmn
For the State : Mr. Rajiv Sinha, ASGI
4/ 11.7.16The petitioner has challenged the transfer order dated 3.1.2011 by which he was transferred to FTR Headquarter, Boarder Security Force, Tripura. The petitioner was due to retire on March, 2012 which is apparent from the pleadings made in paragraph 25 at page 22.
In view of the fact that the petitioner has already superannuated, this writ application has become infructuous and the same is dismissed as infructuous. If the petitioner has got any grievance in respect of any proceedings or punishment, he is at liberty to challenge the same before an appropriate forum.
This writ application is dismissed as infructuous.
( Ananda Sen, J.) ND/