P GUNESHWARA RAO Vs. AIRPORT DIRECTOR HYD

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the Respondent.

(2.) The appellant herein has been transferred to the Delhi establishment of the respondent. The transfer order has come at a stage when he is almost at the fag end of his career and while departmental proceedings have been initiated aginst him. Learned Single Judge has advisedly ordered for representation against the transfer by the appellant and until disposal of the representation, to keep the order of transfer in abeyance. The appellant has moved in appeal against the order in the writ petition.

(3.) A counter-affidavit has been filed to the allegations in the writ petition, during the hearing of the appeal for admission and it is accepted therein that the exigency for the transfer of the appellant has arisen on account of the disciplinary proceedings against him.