SUNIL KUMAR SHRIVASTAVA Vs. UNION OF INDIA

JUDGEMENT

(1.) LOOKING to the controversy involved in this case, learned counsel for the parties submitted that this matter may be heard finally.

(2.) IN view of the aforesaid, this matter is heard finally.

(3.) BEFORE this court, the aforesaid contentions were reiterated by learned counsel for the petitioner. It was submitted by him that the petitioner was transferred with a specific option and he cannot be transferred from Jabalpur to Sagar by the impugned order.