CHELLASWAMY K Vs. UNION OF INDIA UOI

JUDGEMENT

(1.) THIS writ petition is filed by the petitioner challenging the order, dated November 17, 1998, passed by the Central Administrative Tribunal in O. A. No. 529 of 1998, whereby the petitioner praying to quash the order of transfer was rejected.

(2.) THE petitioner submits that he is the General Secretary of the Tamil Nadu Employees Provident Fund Physically Handicapped Staff Welfare Association, Chennai, and is working with the third respondent. He is physically handicapped upto 65 per cent. It is submitted that he has been promoted as Section Supervisor on December 9 1997, and was transferred to Sub Regional Office, Salem, without following the norms. He gave a representation on June 11, 1998 and the said transfer was withdrawn. But, on June 18, 1998, the third respondent refused the request of the petitioner for retention and directed him to report for duty at Salem. This order of transfer is under challenge.

(3.) THE Tribunal, on consideration finding that as per the scheme of rotational transfer, introduced in the year 1978, one is required to serve in a Sub-Regional Office once it three years, for one year, that the officer was transferred on promotion and that after completion of one year, he can be brought to Chennai, has not interfered with the order of transfer.