SUNITA SHAIL NARIAN Vs. REVENUE SECRETARY

JUDGEMENT

(1.) With the consent of the learned counsel for the parties, this writ petition is taken up for final hearing.

(2.) This writ petition arises against the order dated 25th October, 2004 passed by the Central Administrative Tribunal, New Delhi(hereinafter referred to as 'the CAT') confirming the order dated 20th August, 2001 of the respondents by which order the petitioner was transferred from Delhi to Chennai.

(3.) The learned senior counsel for the petitioner, S/Sh. A.S. Chandhioke and Jayant Bhushan have averred as follows:-