REGENT COMPUTRONICS PVT. LTD.

KRISHNA CHANDRA DUBEY Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

SHIV KUMAR SHARMA V. BASIC SHIKSHA ADHIKARI [REFERRED TO]
PRADIP KUMAR V. DIRECTOR LOCAL BODIES [REFERRED TO]
ABANI KANTE RAY V. STATE OF ORISSA [REFERRED TO]
PRATAP NARAIN SRIVASTAVA V. STATE OF U.P. AND ORS. [REFERRED TO]
B VARADHA RAO VS. STATE OF KARNATAKA [REFERRED TO]
GUJARAT ELECTRICITY BOARD VS. ATMARAM SUNGOMAL POSHANI [REFERRED TO UNION OF INDIA V. H.N. KIRTANIA,AIR 1989 SC 1774]
SHILPI BOSE VS. STATE OF BIHAR [REFERRED TO]
BANK OF INDIA VS. JAGJITSINGHMEHTA [REFERRED TO]
UNION OF INDIA VS. N P THOMAS [REFERRED TO]
RAJENDRAROY VS. UNION OF INDIA [REFERRED TO]
RAMADHAR PANDEY VS. STATE OF UTTAR PRADESH [REFERRED TO]
UNION OF INDIA VS. S L ABBAS [REFERRED TO]
UNION OF INDIA VS. GANESH DASS SINGH [REFERRED TO;]
STATE OF U.P. V. DR. R.N. PRASAD [REFERRED TO]
N K SINGH VS. UNION OF INDIA [REFERRED TO]
CHIEF GENERAL MANAGER TELECOM N E TELECOM CIRCLE VS. RAJENDRACH BHATTACHARJEE [REFERRED TO]
LAXMI NARAIN MEHAR VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. ASHOK KUMAR SAXENA [REFERRED TO]
RHONE POULENC INDIA LIMITED VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE BANK OF INDIA VS. ANJAN SANYAN [REFERRED TO]
NATIONAL HYDROELECTRIC POWER CORPORATION LIMITED VS. BHAGWAN SHIV PRAKASH [REFERRED TO]
PUBLIC SERVICES TRIBNAL BAR ASSOCIATION VS. STATE OF UTTAR PRADESH [REFERRED TO]
UNION OF INDIA VS. JANARDHAN DEBANATH [REFERRED TO]
STATE OF U P VS. SIYA RAM [REFERRED TO]
PAWAN KUMAR SRIVASTAVA VS. U P STATE ELECTRICITY BOARD [REFERRED TO]
GAYATRI DEVI VS. STATE OF U P [REFERRED TO]
GOBARDHAN LAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
SHEO KUMAR SHARMA VS. BASIC SHIKSHA ADHIKARI, KANPUR DEHAT AND OTHERS [REFERRED TO]
PRADEEP KUMAR AGARWAL VS. DIRECTOR, LOCAL BODIES, U.P. IV, LUCKNOW AND OTHERS [REFERRED TO]
DIRECTOR RAJYA KRISHI UTPADAN MANDI PARISHAD, LUCKNOW AND OTHERS VS. NATHI LAL AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) THIS writ petition has been filed for setting the aside the judgment and order of the Central Administrative Tribunal, Allahabad Bench, dated 10 -11 -2000 (Annexure -12), by which the Original Application of the petitioner against the order of transfer dated 24 -11 -1998 (Annexure -5) has been rejected.

(2.) THE facts and circumstances giving rise to this case are that petitioner while working as a Senior Scientist in Indian Council of Agriculture Research (in short 'ICAR') was transferred vide order 24 -11 -1998 in public interest from the post of Scientist (Horticulture), Central Soil and Water Conservation Research and Training Institute, Agra to Central Soil and Water Conservation Research and Training Institute, Koraput, Orissa. Petitioner challenged the said order before the Tribunal on various grounds, inter alia, that earlier, he had worked in backward area (Ranchi) and as per the transfer policy/statutory Rules, he could not be posted again in backward area; the transfer order cannot be passed in public interest and it could be passed only on administrative ground; the transfer order suffered from mala fide as the same was passed to accommodate Dr. Dinesh Kumar at Agra; it was a transfer in mid -academic session and it caused inconvenience and adversely affected the education of the school going children of the petitioner.

(3.) AFTER considering the rival claim of the parties, the Tribunal dismissed the Original Application vide impugned order dated 10th November, 2000. Hence the present petition.

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KRISHNA CHANDRA DUBEY Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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