UNION OF INDIA Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) Heard Shri Shashi Prakash Singh, learned Additional Solicitor General of India assisted by Shri Sudhanshu Chauhan, learned counsel for the petitioners and Shri Praveen Kumar, learned counsel representing the respondent no.2. We have also perused the records available before us on this Writ Petition.

(2.) These proceedings under Article 226 of the Constitution of India lay a challenge to the judgment and order dtd. 4/11/2022 passed by the Lucknow Bench of Central Administrative Tribunal whereby Original Application bearing No.332/00084/2022 has been allowed and the transfer order dtd. 17/2/2022 which was under challenge therein has been quashed.

(3.) Learned Tribunal by the order under challenge before us has also directed that the respondent no.1-applicant shall be permitted to join at the same place of posting as immediately before the transfer order even if he has been relieved or has joined at any other place.