VED VRAT Vs. UNION OF INDIA

JUDGEMENT

(1.) Appellant in this appeal by special leave is an Orthopaedic Surgeon and is in the employment of the Union Territory of Delhi. There is no dispute that he is liable to be transferred and posted in any other Union Territory. Dispute arose relating to his transfer to the Andamans and a disciplinary action has been initiated against him on the allegation that he refused to comply with the order of transfer.

(2.) Under the interim directions of this court the appellant later went to Andaman and after reporting there to duty has been posted back to Delhi and now he is in one of the Delhi Hospitals. Three aspects have been advanced before us-The first relates to the salary for the intervening period which is said to be from October 197 9/07/1984; the second contention is with reference to other service benefits and the third is as to justification of continu- ing the disciplinary proceedings.

(3.) We have heard learned counsel for the parties and are of the view that the manner in which the entire thing has been handled is not creditable for either party but it is not necessary to go into the merits any further.