UOI Vs. H PHANI RAJU

JUDGEMENT

(1.) The petitioner, Union of India, is aggrieved by the order dated 13.11.2009 passed by the Central Administrative Tribunal allowing OA No.1658/2009 filed by the respondent, who is a member of the Indian Revenue Service, having joined in the year 1998.

(2.) The issue before the Tribunal was to the legality of the order dated 12.6.2009 transferring the respondent to the Tamil Nadu region, by treating as if he was still posted in the Mumbai region.

(3.) As per the respondent, he had already been transferred to Andhra Pradesh region vide order dated 10.9.2007; where, as per the transfer policy of the petitioner he was entitled to remain for a period of 16 years.