(1.) IN the present Original Application filed under Section 19 of the Administrative Tribunals Act, 1985, the applicant has questioned his transfer from Government of India Press, Ring Road to Government of India Press (for short GIP) Santragachi, saliently on the ground that he was transferred to GIP Ring Road only on 22.12.2010 and in terms of the transfer guidelines reproduced in para 4 (s) of the Original Application, he could not have been transferred out before 22.12.2014. Mr. K.C. Mittal, learned counsel for the applicant also submitted that applicant is a whistle blower and his impugned transfer is fall out of his opposition to the purchase of procurement of 5000 nos. of microngrained aluminum plates for PO -36 machine from M/s Unitech Trading Company and the stand taken by him to discipline the staff and for proper regulation of purchase and supply. According to him, because of intolerant attitude of applicant towards irregularities and indiscipline, he was subjected to frequent transfers within the GIP, Ring Road itself. To buttress the aforementioned submissions, he read out para 4 (g) to 4 (q) of the Original Application.
(2.) ON the other hand, Mr. Rajinder Nischal, learned counsel for respondents submitted: -
(3.) BEFORE parting with, I also note that Mr. Rajinder Nischal, learned Senior Standing Counsel for UOI has fairly submitted that the respondents are prepared to keep the applicant posted at Nilokheri till 22.12.2014, but the applicant refused to accept his such posting.