H.S. SURESH KUMAR, S/O. LATE H.S. NARAYANA RAO Vs. THE UNION OF INDIA, MINISTRY OF INFORMATION AND BROADCASTING, REPRESENTED BY ITS SECRETARY, "A" WING, SHASTRY BHAVAN, NEW DELHI-110001, THE CHIEF ENGINEER (SZ) ADDITIONAL DIRECTOR GENERAL (ENGG)

JUDGEMENT

(1.) THE petitioner, who is the applicant in Application No.382/2011 on the file of Central Administrative Tribunal at Bangalore Bench is before this Court challenging the order dated 26.09.2011. Learned counsel for the petitioner submits that the petitioners transfer from Bangalore to Sagar is bad in law. He further submit that since the petitioner has already worked in "C" Station, he cannot be again posted to "C" Station, but the Tribunal has not considered the aspect of the matter and erred in rejecting the application. Learned counsel appearing for the respondents submit that the writ petition becomes infructuous on the ground that the petitioner has reported for duty as Engineering Assistant at Sagar on 09.11.2011.

(2.) LEARNED counsel for the petitioner submits that on 24.10.2011 while issuing emergent notice to the respondents, stayed the transfer order pertaining to the ease of the petitioner if he was not yet relieved from duly. Therefore, he submits that the petition does not become infruotuous.