EDWIN Vs. DIRECTOR-GENERAL ALL INDIA RADIO

JUDGEMENT

(1.) This is a Writ Petition filed under Art.226 and 227 of the Constitution of India challenging Ext. P6 order passed by the Central Administrative Tribunal, Ernakulam Bench on 7th day of December, 1998 rejecting O. A. No. 1676 of 1998 under S.19(3) of the Administrative Tribunals Act, 1985 (for short 'the Act').

(2.) While the appellant was working as Transmission Executive in the office of the All India Radio, Calicut he was transferred to its Trichur office vide Ext. P2 order dated 19/11/1998 issued by the first respondent Director General, All India Radio, New Delhi. Consequent to the transfer order, the second respondent, Station Engineer, All India Radio, Calicut issued Ext. P3 relieving order to the appellant on 27th November, 1998 with a direction to report himself for duty to the Station Director, Trichur. Being aggrieved by this order the petitioner filed Ext. P4 representation on 30/11/1998 before the second respondent. Thereafter the petitioner filed Ext. P5 application O.A. No. 1676 of 1998 before the Central Administrative Tribunal, Ernakulam on 2nd December, 1998. After the enquiry, the Tribunal passed Ext. P6 order on 7th December, 1998 rejecting the application observing no prima facie case had been made out for its interference.

(3.) As pointed out above, Ext. P6 order has been passed by the Tribunal under sub-s. (3) of S.19 which runs thus: