P K KAPOOR Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER has filed the present petition aggrieved by the transfer orders dated 20. 3. 2007, 9. 4. 2007 and the order dated 25. 7. 2007 of the Central administrative Tribunal (hereinafter referred to as "the Tribunal") directing the petitioner to join his posting at Jammu. The Tribunal while declining to quash the order of transfer, disposed of OA No. 610/2007 giving the following directions:

(2.) WE may notice that the petitioner had earlier filed OA No. 563/2007 challenging his transfer which was disposed of asking the respondents t consider his prayer for retention at New Delhi by treating it has an additional representation. In the meanwhile, status quo was directed to be maintained. Pursuant to the directions given, the respondents had passed the order on 9. 4. 2007 rejecting the representation dated 22. 3. 2007 due to administrative exigencies and public interest while recognizing and sympathizing with the family circumstances of the petitioner.

(3.) THE facts relevant for the disposal of the present writ petition may be briefly noted: