HARESHBHAI V ZAVERI Vs. CHAIRMAN BSNL

JUDGEMENT

(1.) WE have heard learned counsel Mr. M.S. Trivedi for the petitioner.

(2.) BEING aggrieved and dissatisfied with order dated 18.4.2011 passed by the Central Administrative Tribunal, Ahmedabad Bench, Ahmedabad in Original Application No.104 of 2011, the petitioner has filed the present Special Civil Application, mainly on the grounds narrated in the petition.

(3.) WE have perused para 4(i) of order dated 18.4.2011, at Annexure-'A'. The above point appears to have been not raised by the petitioner before the Tribunal. As per Clause No.(10) of BSNL's Employees Transfer Policy dated 7.5.2008, which has been modified to some extent vide Circular dated 13th August 2008, so far as Group B employee is concerned, if, as per the say of the petitioner, decision had not been taken by the competent authority, the petitioner can make representation to the higher official. Referring to transfer order dated 18.3.2011, 68 employees of different cadres had been transferred with immediate effect in the interest of service and the Assistant General Manager (Admn.), Gujarat Circle had signed and issued the transfer orders with approval of the competent authority. It is not the say of the petitioner that the competent authority had not approved the transfer order and as such there appears no substance in the said submission made by the learned counsel for the petitioner.