RAKESH KUMAR ASSISTANT DIRECTOR Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition assails the order dated 17.09.2020 passed by learned Central Administrative Tribunal, Principal Bench, New Delhi, (hereinafter referred to as the 'learned Tribunal'), dismissing OA No. 1294/ 2020 titled as 'Rakesh Kumar vs. UOI & Anr.', instituted on behalf of Mr. Rakesh Kumar, the petitioner herein, seeking quashing of the transfer order dated 14.08.2020, rendered by the official respondent whereby he was transferred from Delhi to Chandigarh.

(2.) At the outset, it is an admitted position that the petitioner has been transferred to Chandigarh in the backdrop of a vigilance investigation, that is currently ongoing against him.

(3.) It is further the case of the official respondent that the petitioner is required to be posted on a non-sensitive post to ensure fair and impartial conduct of the above said investigation. It is also the case of the official respondent that since no non-sensitive post is available in Delhi, the petitioner has been transferred to Chandigarh, where such post is currently available.