KRISHNA BABAJI BHAVAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. The Rule is made returnable immediately at the request of and with the consent of the learned counsel for the parties.

(3.) The Petitioner challenges the judgment and order dtd. 23/10/2024 made by the Central Administrative Tribunal, Mumbai, allowing the fifth Respondent's Original Application No.1024 of 2024 and striking down the transfer order dtd. 5/9/2024, by which the fifth Respondent was transferred from Nashik to Roha and the Petitioner was transferred from Nandurbar to Nashik.