SMT. RANJANA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr. Manoj Kumar Singh, learned counsel appears on behalf of Union of India.

(2.) This petition for writ is before us to examine correctness of the judgment dated 14th December, 2020 passed by learned Central Administrative Tribunal, Allahabad Bench, Allahabad in Original Application No. 330/00722/2020 along with Original Application No. 330/00724/2020.

(3.) Learned Tribunal while dismissing the Original Application refuse to interfere with an order of transfer by arriving at a conclusion that there is no violation of any statute. The order of transfer is also not outcome of mala fides and that is also not shockingly arbitrary. Learned Tribunal also held that the transfer policy on which a reliance is placed by the applicant, writ petitioner herein, is nothing but administrative instruction and, therefore, the same is not justifiable.