RAJNISH KUMAR RAI Vs. UNION OF INDIA

JUDGEMENT

(1.) The challenge in this petition is to the order dated August 09, 2017 in O.A. 2670/2017 and order dated October 04, 2017 in R.A. 205/2017 in O.A. 2670/2017 passed by the Central Administrative Tribunal ("Tribunal" for short), Principal Bench, New Delhi.

(2.) The grievance of the petitioner in the O.A. was to the order of transfer dated June 12, 2017 and initiation of an inquiry. Insofar as the grievance against transfer is concerned, the Tribunal held that the same had become infructuous as the petitioner had joined the place of posting. Insofar as the second grievance is concerned, the Tribunal after stating that he has not filed any record of the inquiry, rejected the said prayer. In fact, we note that the learned counsel for the petitioner withdrew the original application with liberty to challenge the inquiry proceedings, if any initiated, in accordance with law.

(3.) The petitioner filed a Review Application seeking review of order dated August 09, 2017. The same was decided by the Tribunal on October 04, 2017.