MANGAL CHANDRA MAHATO Vs. N E H U

JUDGEMENT

(1.) The grievance of the petitioner in essence is against the transfer of respondent No.4 from Centre for Science Education (CSE) to Physics Department as by so doing, the seniority and other service rights of the petitioner will get jeopardized. Hence, the instant petition with a prayer to command the respondents not to give effect to the report of the Committee dated 09.12.2016 and Executive Council Resolution dated 15.12.2016 with regard to the transfer of respondent No.4 Professor to the Department of Physics.

(2.) The respondents No.1 to 3 have filed their counter affidavits whereas, respondents No.4 and 5 have chosen not to appear, being the officers of the University but have been arrayed as parties in personal capacity on malafide ground.

(3.) For appreciating the submissions of the learned counsel for the parties in its right perspective, it shall be quite apposite to notice the factual background.