V K SABHARWAL Vs. N P T I

JUDGEMENT

(1.) The petitioner- V.K.Sabharwal was working as Deputy Director (Tech./Faculty) with the National Power Training Institute, a Government of India society (hereinafter referred to as `NPTI') and was posted at Badarpur. By an office order dated 30.4.2001 he was transferred to Neyveli, Tamil Nadu.

(2.) He filed an original application against the aforesaid transfer order before the Central Administrative Tribunal and on being unsuccessful, preferred a writ petition in this Court. Pursuant to the directions passed by this Court, the representations of the petitioner against his transfer were reconsidered by the respondents but rejected vide order dated 28.8.2001.

(3.) This rejection was again made subject matter of an application before the Central Administrative Tribunal and a writ petition before this court but the petitioner did not succeed.