G.BHARATHI Vs. UNION OF INDIA

JUDGEMENT

(1.) The prayer in the writ petition is for the issuance of a writ of certiorari to call for the records relating to the order vide No.P(S)359/V/OA310/00505/2014 dated 18.07.2014 issued by the first respondent and communicated by the fourth respondent and the order dated 31.10.2014 passed by the sixth respondent Tribunal in O.A.No.1103 of 2014 and to quash the same.

(2.) The brief facts of the case runs as follows:

(3.) Learned counsel representing the petitioner submits that this is a clear case of victimisation and with mala fide intention the petitioner has been transferred. He further submits that the respondents, without giving any opportunity of hearing or conducting any enquiry, has transferred the petitioner, when several requests for transfer to GOC workshops at Trichy were kept pending for want of vacancy. Accordingly, he prays for setting aside the order of transfer passed by the fourth respondent and also to quash the impugned order passed by the Tribunal.