RAVI LONKAR Vs. ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) CHALLENGE in this petition is to the order dated 12.08.2011 (Annexure P/1) whereby, the petitioner, working as Development Officer (Administration) {for short, "the DO (Admn.)"} Bilaspur, has been transferred to Branch Office, Jagdalpur, on administrative grounds.

(2.) THE main contention of the learned counsel for the petitioner is that the transfer of the petitioner is violative of transfer and mobility policy for the DO (Admn.) (Annexure P/3) for transfer from one station to another station. Shri Siddique relies on clause 5.4 of the policy wherein it is provided that an employee from one station to another station shall ordinarily be restricted to a radius of 150 Kms. from his present station of posting.

(3.) IN view of the above, the petition is devoid of merit and is accordingly dismissed.