ATTAR SINGH Vs. AIRPORT AUTHORITY OF INDIA

JUDGEMENT

(1.) Admit.

(2.) The Appellants are working as Fire Foreman (Regular) with the Airport Authority of India (for short AAI) in Safdarjung Aerodrome, New Delhi.

(3.) The Appellants submit that their representations were not heeded and an order dated 5th June, 1998 was issued transferring them to Varanasi from New Delhi. This transfer order dated 5th June, 1998 was challenged by the Appellants by filing CW. No.2950/98. It was contended that the transfer order was in violation of the "Transfer Policy" and as such was liable to be set aside.