ASHOK KUMAR Vs. INDIAN COUNCIL OF AGRICULTURAL RESEARCH

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) By means of this writ petition, the petitioner has sought the following relief:- A. Issue a writ, order or direction in the nature of certiorari quashing the impugned transfer order dated 15.4.2010 (Annexure-6) and consequential relieving order dated 15.5.2010 (Annexure-7). B. Issue an order or direction in the nature of mandamus commanding the respondents not to give effect to the impugned orders and allow the petitioner to work at Mukteshwar, District Nainital. C. Issue any other direction or order as this Hon'ble Court may deem fit and proper under the circumstances of the case. D. Award costs of the writ petition to the petitioner. The grievance of the petitioner is that the impugned transfer order appears to have been passed on the basis of a memo dated 13th April 2010 issued by the Station-in-Charge of IVRI Mukteshwar thereby asking the petitioner to explain the reason why the administrative action be not taken.

(3.) According to the petitioner, the reply to the memo issued to the petitioner was given on 15-4-2010 and on the same day, the petitioner has been transferred from I.V.R.I. Campus Mukteshwar to I.V.R.I. Campus Bangalore and he was relieved on the same day as revealed from the office order passed on 15th May, 2010 (Annexure-7 to the petition).