MADANJIT KUMAR Vs. CENTRAL ELECTRONICS LTD

JUDGEMENT

(1.) THE petitioner who is an employee of the respondent No.1/Central Electronics Ltd. seeks two reliefs by way of this writ petition. First relief which is claimed is the challenge to the transfer order dated 7.4.2012 transferring the petitioner from Sahibabad, UP (NCR Delhi) to Bangalore. Second relief claimed is the challenge to the suspension letter dated 8.6.2012.

(2.) TAKING the aspect of suspension first, it would be necessary to reproduce the relevant suspension letter dated 8.6.2012, and the same reads as under:-

(3.) THE petitioner was in view of the aforesaid facts issued the subject suspension letter.