Lt. Col. Ranjodh Singh v. Union Of India & Ors.

Factual and Procedural Background

The petitioner sought transfer of Original Application (OA) 356/2012 from the Lucknow bench to another forum, citing inconvenience due to residing in Delhi after being granted bail. The OA had already been heard by the Lucknow bench on 20.01.2013, where bail was granted to the applicant on certain conditions. The petitioner is currently on bail and requests transfer on the ground of inconvenience in attending proceedings at Lucknow.

Legal Issues Presented

1. Whether the Original Application (OA) 356/2012 should be transferred from the Lucknow bench to another forum on the ground of petitioner’s changed residence and alleged inconvenience.

Arguments of the Parties

The opinion does not contain a detailed account of the parties' legal arguments.

Table of Precedents Cited

No precedents were cited in the provided opinion.

Court's Reasoning and Analysis

The court noted that the petitioner’s address was given as “Care/of others,” which raised questions about the claimed inconvenience. The court observed that the petitioner’s presence may not be required on all hearing dates and that the OA, arising from Court Martial proceedings, might take longer to be heard. However, the court found that this did not amount to sufficient inconvenience to justify transfer. Consequently, the court rejected the transfer application based on the facts and circumstances presented.

Holding and Implications

The application for transfer of OA 356/2012 is rejected.

This decision means the Original Application will continue to be heard by the Lucknow bench. No new precedent was established, and the ruling directly affects only the petitioner’s request for transfer, denying it on grounds of insufficient inconvenience.