C N SRINIVASAN Vs. B H E L

JUDGEMENT

(1.) This Writ Appeal, by the unsuccessful petitioner, is against the order of the learned single Judge dismissing Writ Petition No. 13886 of 1999.

(2.) The Writ Petitioner (hereinafter referred as 'the appellant'), who is working as Manager, Design Analysis Group of Corporate, R & D Division, Bharat Heavy Electricals Limited (for short 'the Company'), filed the above Writ Petition challenging the order of the 1st respondent in his Office Order No. 23/99 transferring him from Hyderabad to Bhopal and the consequential relief order issued by the 6th respondent on 2-7-1999.

(3.) The main challenge of the appellant against the impugned transfer order is on the ground of mala fides. The learned single Judge, by the order under appeal, declined to interfere with the same holding that the appellant could not conclusively prove mala fides.