PAWAN KUMAR Vs. NATIONAL TECHNICAL RESEARCH ORGANIZATION

JUDGEMENT

(1.) THE applicant by way of the instant Original Application filed under Section 19 of the Administrative Tribunals Act, 1985 impugns the following orders of the respondent No. 1: - -

(2.) THE applicant has sought the following relief(s):

(3.) IT is the case of the applicant that his posting at Bhuj was a fixed tenure posting which has been categorized as one of three years when it was a normal posting. It had not been declared as hard station along with Doomdoma & Numaligarh. It was subsequently declared a hard station at par with Doomdoma & Numaligarh vide corrigendum dated 16.07.2007 and thereby the fixed tenure was reduced to two years. On completion of his tenure, the applicant submitted another representation dated 05.09.2012 that he should be transferred back to Delhi, a desired station as permitted under the policy dated 30.03.2007 [Annexure A -27 at page 174 of the paper book].