RAMCHANDRA Vs. GENERAL MANAGER WESTERN RAILWAY

JUDGEMENT

(1.) Heard learned advocate Mr. M.S. Trivedi for the petitioner.

(2.) Order dtd. 6/8/2021 passed by Central Administrative Tribunal, Ahmedabad Bench, Ahmedabad in Original Application No. 77 of 2021 filed by the petitioner herein, is brought under challenge in this petition. By the said order, the Tribunal dismissed the application refusing to declare order dtd. 22/2/2021 to be illegal. By the said order, petitioner was transferred from Surat to Nandurbar.

(3.) The petitioner had been working as Chief Commercial Inspector in Scale Level 7. During his service tenure, he was transferred from Surat to Vapi as per order dtd. 28/8/2017. He came to be transferred back to Surat from Vapi on 10/2/2020 in the interest of administration. Thereafter the aforesaid order dtd. 22/2/2021 was passed transferring the petitioner from Surat to Nandurbar in the same scale of pay. The transfer order was on the ground of interests of administration.