C SARAVANAN Vs. REGISTRAR THE CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) HEARD Mr. V. Raghavachari, learned counsel for the petitioner and Mrs. K. Parameshwari, learned Additional Central Government Standing Counsel appearing for respondents 2 and 3.

(2.) THE order of transfer of the present petitioner was challenged by him before the Central Administrative Tribunal by filing O.A.No.129 of 2008 which was, however, dismissed at the stage of admission by passing the following order:- ''2. We have perused the records. It is well settled principle that transfer in incidental to the service. Apart from that, the distance between Ramenahalli and Muthampatti is only forty five kilometers. THErefore, we see no justified grounds to interfere with the order of transfer. Accordingly, the OA is dismissed."

(3.) BY letter, dated 17.7.2006, the Government of India has clarified as to what would constitute ''transfer in public interest" in the following lines:-