R D VERMA Vs. UNION OF INDIA

JUDGEMENT

(1.) IN the present writ petition, the petitioner has called in question the legal propriety of the order dated 26.10.1999 passed by the Central Administrative Tribunal, Principal Bench in O.A. No. 430/1995.

(2.) THE facts which are necessary to be stated are that the petitioner on successful completion of the Subordinate Service Commission Examination conducted for the post of Inspector Central Excise during 1977 was appointed on 12.12.1978 and joined in the service at the Central Excise Collectorate, Bombay. On 13.02.1979, he submitted a representation to the Collector, Central Excise, Bombay requesting for transfer to Delhi on compassionate grounds. By order dated 14.9.1983, he was transferred to Delhi Collectorate and was assigned the seniority at the bottom of seniority list of temporary inspector working in Delhi Collectorate at that time.

(3.) THIS Court today in WP(C) No.2329/2000 has opined thus: