UMESH CHANDRA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) C.M. No. 12960/2021 (for exemption)

(2.) The application stands disposed of.

(3.) The appellant made another representation on 19th December, 2017 seeking his transfer to NETRA and which representation not being considered favourably, the appellant preferred W.P.(C) 11382/2018 before this Court. The said petition was disposed of vide order dated 22nd October, 2018 directing NTPC to decide the representation within four weeks. The said representation having been rejected vide order dated 21st November, 2018, the petitioner once again approached this Court by filing W.P.(C) 1289/2019. The said petition was disposed of by this Court on 6th February, 2020 directing NTPC to consider the representations that may be filed by the petitioner and take appropriate steps with regard to his posting. The said representation having been preferred by the petitioner on 18th February, 2020, was once against rejected by NTPC vide order dated 15th April, 2020.