MANMOHAN TANEJA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner in this writ petition is mainly aggrieved by his transfer from Noida to Gandhi Nagar in Gujarat vide impugned transfer order dated 31. 3. 2008. He has filed this writ petition seeking grant of following reliefs:-

(2.) THE brief facts of the case are as follows:-The petitioner was invalidated out from military service on medical grounds while undergoing pre-commission training at IMA, Dehradun. He has not completed pre-commission training successfully and was not granted commission in the Army in rank of'lieutenant'. After the petitioner was invalidated out from military service, he joined the service with M/s software Technology Parks of India (in short 'stpi') to the post of Member technical Staff (MTS E-1) vide appointment letter dated 8. 2. 2001, which is annexure R-4 at page 332 of the paper book. The appointment of the petitioner with respondent No. 2 was a contractual appointment for a period of three years. The petitioner had joined the service with respondent No. 2 on 7. 3. 2001 on terms and conditions mentioned in his appointment letter (Annexure R-4) at page 332 of the paper book. After the period of his contractual appointment including extensions was over, he was regularised in the service of respondent No. 2 on 14. 9. 2005 with retrospective effect i. e. 7. 3. 2004, the date of completion of his 3 years contractual appointment.

(3.) THE petitioner started making complaints of corruption and on matters relating to internal management against the Director and other functionaries of respondent No. 2 since January, 2005. The complaint made by the petitioner against the functionaries of respondent No. 2 are at page 66-132 of the paper book.