UNION OF INDIA AND ORS Vs. YOGENDER MITTAL

JUDGEMENT

(1.) The present writ petition under Article 226 of the Constitution of India has been preferred by the petitioners for quashing of the orders and judgment dated 10.02.2014 passed by the Central Administrative Tribunal, Principal Bench in O.A. No. 1868/2013.

(2.) Briefly stated, facts of the case as unfolded are that the respondent is an Indian Revenue Service Officer having All India Transfer Liability and was appointed in the year 2006 by the petitioners. After successful completion of his training, he was posted in CCIT (CCA), Delhi. Vide a common order No. 86/2013 dated 24.05.2013, respondent was transferred to Chennai (CCA TN). After complying with the said order, the respondent made a representation dated 27.05.2013 against the said transfer order. His representation was considered by the placement committee in its meeting held on 14.06.2013. The representation made by the respondent was disposed of vide Board's letter dated 04.07.2013. The respondent preferred OA No. 1868/2013 against his transfer order before the learned Tribunal which was allowed vide order dated 10.02.2014.

(3.) Ms. Mrinalini S. Gupta, learned counsel for the petitioner submits that the Tribunal has exceeded their jurisdiction of judicial review while passing the impugned order and in the light of the abovementioned submission the order passed by the Tribunal is bad in law.