JAMSHED ANSARI Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) This writ petition is directed against the order dtd. 26/7/2021, passed by the Central Administrative Tribunal [in short, "Tribunal"] in O.A.

(2.) The petitioners had approached the Tribunal with a grievance, that they had been issued orders transferring them to the Police Training College, located at Jharoda Kalan, New Delhi for a teaching assignment, although, they held the post of Assistant Public Prosecutor [in short 'APP'] requiring them to be involved with legal and/or court related work.

(3.) Mr. Sandeep Sharma, who appears on behalf of the petitioners, says that, the reason why the petitioners have approached this Court, against the impugned order, is two-fold.