SHOBHA RAM AHIRWAR Vs. NTPC LIMITED AND OTHERS

JUDGEMENT

(1.) The appellant assails the order dated 10th March, 2017 passed by the learned Single Judge rejecting the Writ Petition (Civil ) No. 1897/2016 primarily on the ground that this Court does not have the territorial jurisdiction to entertain and adjudicate upon the subject matter thereof. The writ petition was filed seeking the following prayers:

(2.) We set out herein certain essential facts giving rise to the writ petition. The appellant, an employee of the NTPC Limited, respondent No.1 herein, was served with an order of transfer dated 4th October, 2013 transferring his services from the NTPC, Dadri (U.P.), where he had served for almost 25 years, to NTPC Auraiya (U.P). The transfer was effected on administrative grounds. Repeated reminders were issued by the respondents.

(3.) The appellant requested the management vide a letter dated 23rd May, 2014 that he was unable to join his services at Auraiya (U.P.) because of medical/health conditions and prayed for his transfer from Auraiya to Dadri.