SANJEEV KAPOOR Vs. NTPC LTD.

JUDGEMENT

(1.) The instant appeal has been filed impugning the Judgment dtd. 27/9/2021 passed by the learned Single Judge in W.P.(C) 14006/2019, wherein the learned Single Judge refused to interfere with the Transfer Order bearing Order No.319/2019 dtd. 6/12/2019 issued by National Thermal Power Corporation Ltd. i.e. Respondent No.1 herein, transferring the Appellant from the post of Junior Chemist at NTPC, Faridabad, Haryana to the post of Junior Officer, Energy Efficiency Monitor Group (hereinafter referred as "EEMG") at the Regional Inspection Office, Chennai, Tamil Nadu (hereinafter referred as "RIO, Chennai").

(2.) Shorn of details, the facts leading to the present LPA are as under:-

(3.) The prime contention of Mr. Om Prakash Gupta, learned Counsel for the Appellant, is that the Appellant was appointed in the Chemist Cadre and he could not be transferred to a post which does not belong to his cadre. He further states that as per the transfer policy, the Appellant could not have been transferred from NTPC, Faridabad to RIO, Chennai as he could have been transferred only within the same region.