G SRINIVASAN Vs. NTPC LIMITED

JUDGEMENT

(1.) Rule.

(2.) With the consent ot the learned counsel for the parties petition is taken up for final disposal. The petitioner who is working with the respondent organisation was promoted to the post of Manager(Commercial) an E5 post vide order dated 31.3.98. The office order is as under :-

(3.) The petitioner made certain representations with a request that he be not transferred to Bangalore. The representations were considered favourably and on 29.5.98 the following office order was passed