A SATHASIVAM Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition arises out of an order passed by the Central Administrative Tribunal dismissing an application filed by the petitioner, challenging an order of transfer.

(2.) WE have heard Mr.N.G.R.Prasad, learned counsel for the petitioner and Mr.K.Gunasekaran, learned Senior Panel Counsel appearing for the respondents 1 to 3.

(3.) THE petitioner joined the Indira Gandhi Centre for Atomic Energy way back in the year 1979 as a trainee. After gaining several promotions in the past for more than 30 years, he is now working as Scientific Assistant - E.