SUNIL TRIPATHI Vs. UNION OF INDIA

JUDGEMENT

(1.) BY way of this original application filed under section 19 of Administrative Tribunals Act 1985, the applicant has prayed for the following reliefs: - -

(2.) THE matter pertains to transfer wherein by order dated 1.5.2014 the respondent No. 4 has transferred the applicant from Central Ordinance Depot (COD) Kanpur to Ordinance Depot (OD), Allahabad and also by order dated 15.5.2014 he was directed to join Allahabad on 16.5.2014(F/N).

(3.) THE counsel for the applicant states that the applicant has registered himself as a Whistle Blower at CVC site. He also contends that the applicant has sent some complaint about the authorities (specially about respondent No. 6) vide complaint dated 7.1.2014 and he has sent that complaint online in the CVC site. The counsel for the applicant states that as he has made complaint against the authority that is why he has been transferred as a measure of punishment. Hence the transfer order is punitive and arbitrary and not sustainable in the eyes of law.