AMIT KUMAR Vs. CHAIRMAN,

JUDGEMENT

(1.) In this intra-Court Appeal, the appellant has challenged the order passed by the learned Single Judge dismissing his writ application, as he has an alternative forum for preferring an application before the Central Administrative Tribunal. However, without entering into that question, we are of the opinion that the appellant has not made out a case of quashing the transfer order that he challenges in the writ application.

(2.) Transfer is an incident of service, and we do not find any reason to quash the order of transfer, as it is not borne out from the record that it has been passed without jurisdiction, or that there is a mala fide, or that the appellant has been posted in a lower grade.

(3.) Hence, the Special Appeal is dismissed being devoid of merit.