LALLOO SINGH Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Heard Sri Ajai Kumar Jaiswal, learned Counsel for the Petitioner, Sri Adnan Ahmad learned standing counsel for Central Government and Sri Dheeraj Raj Singh holding brief of Sri Vivek Raj Singh for opposite parties No. 2 to 6.

(2.) By means of the present writ petition, the Petitioner has challenged the order dated 5.3.2010, passed by opposite party No. 5 by which he has been transferred from Indian Telephone Industries Limited Mankapur. Gonda to C.P.D.-G.S.M. Ahmedabad and also order dated 20.3.2010, passed by opposite party No. 5 by which the Petitioner's representation dated 10.3.2010 has been rejected

(3.) In brief. the facts of the case as submitted by the learned Counsel for the Petitioner are that the Petitioner, who is presently working on the post of Executive Grade-1 in Indian Telephone Industries, Mankapur, Gonda, has been transferred from Indian Telephone Industries Limited Mankapur, Gonda to C.P.D.-G.S.M. Ahmedabad by means of order dated 5.3.2010, passed by opposite party No. 5. Thereafter, the Petitioner submitted a representation dated 10.3.2010 before opposite party No. 5, the same was rejected by order dated 20.3.2010, hence the present writ petition.