$~34 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Date of Decision : 27.02.2026 + W.P.(C) 2678/2026 CM APPL. 13028/2026 SHYAM VEER SINGH .....Petitioner Through: Mr. Ratnesh Sharma, Adv. versus UNION OF INDIA AND ANR .....Respondents Through: Mr. Amit Gupta SPC, Mr. Vidur Dwivedi GP, Insp. Sanjay Kumar, SI Manjunath, Sunder lal, A.C CISF CORAM: HON'BLE MR. JUSTICE V. KAMESWAR RAO HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA V. KAMESWAR RAO, J. (ORAL) 1. This petition has been filed with the following prayers:- “I. Issue a writ, order or direction(s) to the Respondent Authorities in the nature of mandamus or any other appropriate writ quashing and setting aside the impugned Office Order bearing S. No. 42099/CSIF/TAJ/CO/Admin/2026-748 dated 07.02.2026 whereby the Petitioner has been transferred/relieved from Taj Mahal Unit, Agra to DHEP Dulhasti; AND/OR II. In the alternative, and without prejudice to prayer (a) above, issue a writ, order or direction in the nature of mandamus or any other appropriate writ directing the Respondents to forthwith revoke/cancel the impugned transfer order and allow the Petitioner to continue/remain posted at Taj Mahal Unit, Agra until completion of the minimum prescribed tenure of 3 years as per the prevailing transfer guidelines;” 2. In effect, the petitioner is challenging the order passed by the respondents transferring the petitioner from Agra to DHEP Dulhasti. According to the learned counsel for the petitioner that during the entire service career, the petitioner had rendered service at various places including the extremely remote and difficult areas, all of which are located far away from his home town resulting in prolong absence from his family. He states that the petitioner has been posted in Agra only 10 months back and his transfer from Agra to DHEP Dulhasti is clearly arbitrary. 3. We have heard the learned counsel for the parties at length. It transpired that while the petitioner was posted at Agra, a charge-sheet was issued to the petitioner involving allegations regarding sharing of address of Force Headquarter with another Force member, which resulted in a penalty of punishment of reduction of pay by one stage from Rs. 56,900/- to Rs. 55,200/- in the pay matrix of 7th CPC for a period of one year without cumulative effect and not adversely affecting his pension. During the course of hearing, our attention has been drawn to a communication sent by the Assistant Inspector General – North Sector-I wherein a reference has been made to the proceedings against the petitioner and also seeking transfer of three personnel including the petitioner out of Agra. 4. We have perused the letter dated 23.01.2026. Insofar as the petitioner is concerned, the following is stated:- “iv) On dated 14.10.2025, a pseudonymous letter, containing allegations devoid of any factual basis, was posted for CISF HQrs. The matter was subsequently taken up for enquiry by the higher formation. During the investigation, it was established that CISF NO. 034700141 SI/Exc Shyam Veer Singh and CISF NO.104853319 CT/GD Mukesh Kumar, both deployed at the CISF Unit, Taj Mahal, Agra, planned the posting of the letter. They misled and used a civilian, Mausim, a local resident of Agra, for this purpose. The two CISF personnel used him to conceal their identities and also provided him with the required amount for postage. Involving civilians in official correspondence-especially in matters involving serious allegations-can have adverse implications for the department. During investigations, if such individuals are called upon, it may project an unfavorable image of the force. Such actions can undermine the integrity of the unit and the public trust in its functioning. Being a force that continuously operates in the public domain, the CISF is particularly sensitive to such activities, as they not only undermine public trust but also adversely affect the overall functioning and efficiency of the force. v)The Unit Taj Mahal Agra is a World Heritage Monument and requires operational preparedness and efficiency round the clock. Such activities by the personnel posted at the unit not only create hindrance to the smooth functioning of the unit but also have the potential to instigate other personnel to act in a disgruntled manner. vi) The personnel are free to represent their grievances, if any, before the competent authority through the proper channel. However, instead of following this established procedure, adopting such unfair means and conveying inappropriate information to higher formations without any authentic record is totally against the interests of the unit and is contrary to the ethos and spirit of the Central Industrial Security Force. vii) Keeping in view of the above, Sr. Comdt, CISF Unit Taj Mahal Agra has requested for posting of aforesaid 03 personnel (SI/Exe-02 & CT/GD-01) to any other CISF unit on administrative grounds, in the interest of maintaining the operational efficiency and discipline among the personnel posted at Taj Mahal, Agra. Their continued presence has been observed to have a negative impact on the overall functioning and cohesion of the unit. The conduct of these individuals reflects an instigative and non-cooperative attitude, which may adversely influence other personnel and compromise the operational environment. To ensure the desired standards of efficiency, teamwork and operational readiness at this highly sensitive and high-visibility unit, transfer of said personnel are appropriate and necessary.” 5. The aforesaid being the reason for the respondents’ to transfer the petitioner, the same depicts administrative reasons for transferring him. One of the submissions made by the learned counsel for the petitioner is primarily that there are many personnel with a posting beyond 3 years 6 months/4 years/5 years/6 years, who are continuing at Agra. Surely, two wrongs cannot make one right. In any case, it is for the authorities to look into the said aspect and ensure no personnel is allowed to continue at one place beyond permissible period without compelling reasons. In any case, the reason for transferring the petitioner being one which we have reproduced above, the impugned transfer cannot be interfered with. The petition and the pending application are accordingly dismissed. V. KAMESWAR RAO, J MANMEET PRITAM SINGH ARORA, J FEBRUARY 27, 2026/sr W.P.(C) 2678/2026 Page 1 of 4