M. NANDAGOPAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Challenge in this writ petition is to an order made in O.A.No.310/0166/2015 dated 25.08.2015 by which, the tribunal has declined to quash the order dated 02.07.2014 and the further directions dated 08.08.2014, issued by the Senior Divisional Personnel Officer, Divisional Manager's Office, Personnel Branch, Southern Railway, Chennai Division, Chennai. Consequently, the Tribunal also declined to issue any directions to the respondents, to retain the petitioner at SSE/SIG/AJJ.

(2.) Shorts facts leading to the writ petition are that the petitioner joined Railways as Kalasi at Jholarpet on 19.11.2005. While in service, he joined B.Tech Course MGR Engineering College, Maduravoyil, under intimation to the respondents. He submitted an application on 09.08.2010 requesting for transfer to Basin Bridge (BBG) or Madras Beach (MSB) or Madras Central(MAS), to pursue his studies. The request for transfer was not considered. However, he pursued his studies.

(3.) On 14.11.2013, the petitioner made a request to the Senior Divisional Personnel Officer, Divisional Manager's Office, Personnel Branch, Southern Railway, Chennai Division, Chennai, the 2nd respondent, to cancel his request for transfer. When the matter stood thus, the said authority, passed an order on 02.07.2014, transferring the petitioner to Madras Beach on the grounds that such transfer has been effected on request.