SANJEEV KAPOOR Vs. NTPC LTD.

JUDGEMENT

(1.) The present petition has been filed by the petitioner with the following prayers:

(2.) The short issue that arises for consideration in the present petition is the transfer of the petitioner from the post of Jr. Chemist at NTPC, Faridabad, Haryana to the post of Jr. Officer, Energy Efficiency Monitor Group ( 'EEMG ' for short) at the Regional Inspection Office ( 'RIO ' for short), Chennai, Tamil Nadu vide order no. 319/2019 dated December 6, 2019 ( 'impugned order ' hereinafter) is justified.

(3.) The case of the petitioner is that the said transfer is actuated with malafides, is vindictive and in violation of the transfer policy of the respondents. As per the averments made in the petition, the case of the petitioner is that the transfer order which was received by the petitioner on December 11, 2019 bypassed the existing company procedures such as the Whistle Blower Policy; contrary to the recommendations of the Medical Board, change of cadre, i.e., from Jr. Chemist to Jr. Officer (EEMG) which according to the petitioner does not exist at the RIO of the respondent company at Chennai.