BSNL AND ORS. Vs. SHUSHIL KUMAR

JUDGEMENT

(1.) Caveat No. 205/2010.

(2.) THIS writ petition has been filed by the petitioners aggrieved of the order dated 06.07.2010 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as 'the Tribunal') in O.A. No. 1413/2010 whereby the application filed by the respondent seeking a direction against the petitioners to implement the transfer order passed by them on 20.12.2006 whereby the respondent was posted to the BSNL, Corporate Office, New Delhi has been allowed and directions have been given to the petitioners to issue relieving order of the respondent for enabling him to join the Office of BSNL, Corporate Office, New Delhi within a period of 6 months.

(3.) ACCORDING to the petitioners, the respondent would not be relieved from Gurgaon on account of administrative reasons inasmuch as there was huge work pressure as well as acute shortage of staff/officers at Gurgaon even though representations were being made by the respondent time and again in particular on 22.12.2007 and 05.05.2008. It is also submitted that in the meanwhile since an officer who had been earlier transferred to J&K stood relieved from the said post, on account of requirement of a person like the respondent in J&K and who had already worked for a long period in Gurgaon and was due for repatriation as per the transfer policy, he was transferred to J&K.