VIJAI KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) IN this writ petition preferred under Articles 226 and 227 of the Constitution of INdia, the legal substantiality and acceptability of the order dated 14.3.2011 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (for short ,,the tribunal) in O.A. No.4237/2010 is called in question.

(2.) BEREFT of unnecessary details, the facts which are required to be stated are that the petitioner was appointed as Second Secretary in the Embassy of India, Caracas vide order dated 30.3.2009 and was deployed as Head of Chancery in the Embassy vide office order dated 10.8.2009. On 28.7.2010, he was divested of the charge of Head of the Chancery and Second Secretary (Consular) and redeployed as Second Secretary (Information and Culture). Vide order dated 17.8.2010, the Ministry of External Affairs, New Delhi conveyed to the Embassy the sanction of the President to the recall of the petitioner to the Headquarters in terms of Para 8(2)(ii) and (iii) of IFS (PLCA) Rules. This letter was received by the petitioner on 18.8.2010.

(3.) WE have heard Mr.Vinay Sabharwal, learned counsel for the petitioner, and Mr.S.M. Arif, learned counsel for the respondent.