RAHUL TRIPATHI Vs. UNION OF INDIA & OTHERS

JUDGEMENT

(1.) The petitioner before this Court has filed this present petition being aggrieved by order dated 18.03.2020 (Annexure-P/3) and order dated 06.06.2020 (Annexure-P/6) relating to his transfer.

(2.) Shri Himanshu Joshi, learned Additional Solicitor General on advance notice on behalf of the respondents. He has filed certain documents and he has stated that the petitioner is being transferred out on the basis of complaint dated 27.04.2020.

(3.) The so called complaint has been made by one Sub Inspector, Raj Shekhar Yadav. The complaint of Raj Shekhar Yadav has been brought to the notice of this Court. Merely because, an employee has levelled all kind of baseless allegations against the present petitioner, it cannot be gathered that the petitioner has committed some misconduct.