HAFIZUR RAHAMAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The short question raised in this petition is whether the Central Administrative Tribunal ('CAT' for short), Mumbai Bench by its order dated 8-10-2007 was justified in upholding the order dated 15-6-2007 wherein the petitioner was transferred from Mumbai to Kolkata.

(2.) The petitioner who appears in person is a Scientific Officer Grade-D and has put in 25 years of service in the Department of Atomic Energy (DAE). The petitioner who was on permanent deputation to Nuclear Power Corporation India Limited (NPCIL), NAPS, NPCIL was transferred from Narora to the present posting at Mumbai in June, 2004.

(3.) On 9/12/2006, the petitioner requested for transfer from Bombay to Kolkata his home town. In the said letter, it is inter alia stated thus :-