PRAVEEN KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this writ petition filed under Article 226 of the Constitution of India the petitioner, who is an employee of the respondent no. 2/ Export Inspection Council of India, impugns the order dated 11.4.2014 by which the petitioner has been posted on a temporary basis in to the Export Inspection Agency, Chennai with its sub -office at Tuticorin due to administrative exigencies in public interest.

(2.) THE petitioner who appears in person challenges the impugned order by urging the following grounds before this court:

(3.) THE arguments urged on behalf of the petitioner are vehemently contested on behalf of respondent no. 2/employer and I will discuss the same while taking up each of the argument urged on behalf of the petitioner.