SHANTANU BASU Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition is directed against the order dated 05.09.2012 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in OA No.1682/2012 whereby the petitioner's said OA against the transfer order transferring him from Delhi to Guwahati has been disposed of in the following matter:-

(2.) THE learned counsel appearing for the CAG points out that after the passing of the said order, the petitioner had made a representation and the same has been considered by the CAG and has been rejected by an order dated 01.11.2012. A copy of the same has been handed over to the learned counsel for the petitioner.

(3.) THE learned counsel for the petitioner also points out that he had submitted the representation without prejudice to his rights and contentions insofar as the other findings of the Tribunal in the impugned order are concerned.