R GUNASEKAR Vs. SENIOR DIVISIONAL PERSONNEL OFFICER

JUDGEMENT

(1.) HEARD the arguments of Mr. G. Thiyagarajan, learned counsel appearing for the petitioner and Mrs. Litta Srinivasan, learned counsel representing the respondents 1 to 3 and perused the records.

(2.) THE writ petition was admitted on 30.4.2004 and in the stay application, only notice was ordered by this Court.

(3.) THE contentions raised by the petitioner before the CAT was that his transfer to the lower post was not in accordance with Rule 312 of the Indian Railways Establishment Manual (IREM). Though he was reverted to the lower post on request, he had a lien over the Goods Driver post and he cannot be asked to undergo any fresh selection.