REGENT COMPUTRONICS PVT. LTD.

DHARMENDER Appellant

V/S

Union of India And Ors. Respondents

Referred Judgements :-

GUJARAT ELECTRICITY BOARD VS. ATMARAM SUNGOMAL POSHANI [REFERRED TO]
UNION OF INDIA VS. H N KIRTANIA [REFERRED TO]
SHILPI BOSE VS. STATE OF BIHAR [REFERRED TO]
UNION OF INDIA VS. S L ABBAS [REFERRED TO]
N K SINGH VS. UNION OF INDIA [REFERRED TO]
STATE OF MADHYA PRADESH VS. S S KOURAV [REFERRED TO]
NATIONAL HYDROELECTRIC POWER CORPORATION LIMITED VS. BHAGWAN SHIV PRAKASH [REFERRED TO]
STATE OF UTTAR PRADESH VS. GOBARDHAN LAL [REFERRED TO]
STATE OF U P VS. SIYA RAM [REFERRED TO]
MOHD MASOOD AHMAD VS. STATE OF U P [REFERRED TO]
RAJENDRA SINGH VS. STATE OF U P [REFERRED TO]
S. C. SAXENA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) THE applicant, a differently abled person and working as LDC, under the respondents, filed the OA, questioning the impugned Office Order dated 03.03.2015 (Annexure A1), whereunder the applicant was transferred from Delhi to Chennai with immediate effect i.e., w.e.f. 3.3.2015 with a direction to report at Chennai.

(2.) The applicant's representation requesting to cancel the aforesaid transfer order was rejected vide Annexure A3 dated 14.04.2015.

(3.) THIS Tribunal while issuing notices in the OA, directed the respondents to maintain status quo, regarding posting of the applicant as on date, by order dated 02.06.2015.

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DHARMENDER Vs. UNION OF INDIA AND ORS.

Referred Judgements :-

JUDGEMENT

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