UNION OF INDIA Vs. M N NARASIMHA MURTHY

JUDGEMENT

(1.) THE legality and correctness of the order passed by the Central Administrative Tribunal, Bangalore Bench dated 09.08.2011, in O.A. No.434/2010, is called in question in this writ petition.

(2.) THE short question that would arise for consideration for this Court is: Whether the posting of an official as an Intelligence Officer in the Directorate of Revenue Intelligence is a promotional post or a transfer and; whether the respondent -applicant is entitled to claim reservation for posting as Revenue Intelligence Officer?

(3.) THE facts leading to this writ petition are as hereunder: