GIRISH KUMAR Vs. UOI

JUDGEMENT

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

(2.) This writ petition challenges the order dated 13th January, 2004 in OA No.2563/2003 passed by the Central Administrative Tribunal (C.A.T.).

(3.) The petitioner who at the relevant time was working as Divisional Railway Manager had challenged the orders of the respondents dated 3.10.2003 and 10.10.2003 transferring the petitioner from Adra to Gorakhpur as an S.A.G. Officer (Mechanical) though not on the post of DRM though his emoluments continued to be same. The principle challenge of the petitioner is that the impugned judgment of the CAT deprives the petitioner an opportunity for even being considered for the post of AGM.