A K GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONERS A. K. Gupta and K. S. Parmar, by this writ petition, assail judgment dated 3. 1. 2008 of the Central Administrative Tribunal, Principal Bench in OA no. 1220/2007 (hereinafter referred to as 'the Tribunal' ). By the impugned judgment, the OA preferred by the above two petitioners and one Shri V. S. Meena, was dismissed. In the OA, the petitioners had challenged the transfer orders dated 9. 5. 2007 and 13. 2. 2005 by which the two petitioners were transferred to allahabad Division while the third person, V. S. Meena, was transferred to Jhansi division from Agra Division.

(2.) BEFORE considering the grounds of challenge in the present writ petition, the facts in brief which are relevant for the purposes of present OA, may be noted.

(3.) THE question to be considered in this petition is the validity of the order of transfer passed by the Chief Commercial Manager dated 15. 5. 2007, by which the initial order of transfer dated 13. 12. 2005 was maintained.