SHEKHAR SRIVASTAVA Vs. UNION OF INDIA AND ANR

JUDGEMENT

(1.) Cm.Appl 33002/2016

(2.) The application stands disposed of.

(3.) Present writ petition has been filed by the petitioner under Articles 226 and 227 of the Constitution of India against the order dated 23.8.2016 passed by the Central Administrative Tribunal (in short "the Tribunal") by which OA No.2850/2016 filed by the petitioner seeking to challenge his transfer order dated 5.8.2016 whereby he was transferred from Delhi to Surendernagar, Gujarat, was dismissed by the Tribunal in liminie.