LAWS(CA)-2014-5-44

SUNISH GULERIA Vs. UNION OF INDIA THROUGH THE SECRETARY TO GOVT. OF INDIA, MINISTRY OF TELECOMMUNICATION, DEPARTMENT OF POSTS AND ORS.

Decided On May 20, 2014
Sunish Guleria Appellant
V/S
Union Of India Through The Secretary To Govt. Of India, Ministry Of Telecommunication, Department Of Posts And Ors. Respondents

JUDGEMENT

(1.) THIS O.A. has been filed by Sunish Guleria, Postal Assistant, under Section 19 of the Administrative Tribunals Act, 1985 seeking mainly the following reliefs: -

(2.) THE facts, in brief, are that the applicant applied for the post of Inspector in Himachal Pradesh Circle for which departmental examination was held throughout the country in 20 Circles on 13th and 14th October, 2012. However, in response to his request dated 13.05.2011(Annexure A -3) for transfer in Punjab Circle, Respondent No. 4 issued a memo No. STD/50 -2/I -2007/II dated 08.10.2012 conveying his approval to the Inter Circle Transfer of the applicant from Dehra Division of H.P. Circle to Chandigarh Division of the Punjab Circle under Rule 38 of Postal Manual Vol. IV. Subsequently, in pursuance to Memo aforesaid, Respondent No. 5 issued a Memo dated 16/17.10.2012 vide which he was posted at GPO Chandigarh in Punjab Circle.

(3.) APPLICANT has filed a rejoinder wherein he has generally reiterated his claim made in the O.A.