RAJ KUMAR JHA Vs. UNION OF INDIA

JUDGEMENT

(1.) THREE Original Application Nos.2367/2012, 2368/2012 and 2369/2012 filed by three individual applicants were disposed of by the Central Administrative Tribunal by a common order dated September 21, 2012.

(2.) AGAINST the common order, one writ petition bearing No.6313/2012 was initially filed by all the three writ petitioners. Subsequently the other two writ petitioners namely Ravinder Kumar Pandey and Rajveer Singh have filed separate writ petitions which are numbered as W.P(C) 6365/2012 and W.P(C) 6366/2012. They have not got their names deleted in W.P.(C) 6313/2012. Be that as it may, since the issue involved in the three writ petitions is common, with identical facts, they are being disposed of by this common order.

(3.) VIDE order dated June 25, 2012, issued by the Ministry of Home Affairs, Government of India, petitioner No.1 Raj Kumar Jha was transferred to Daman, Diu, Dadar and Nagar Haveli, petitioner No.2 Sh.Rajveer Singh Chauhan was transferred to Lakshadweep and petitioner No.3 Ravinder Kumar Pandey was transferred to Andaman and Nicobar Island.