S.K ROY Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition under Article 227 of the Constitution invokes supervisory jurisdiction of this Court to assail the final order dtd. 21/7/2023 passed by Jabalpur Bench of Central Administrative Tribunal dismissing the O.A. in question by which challenge was made to the order dtd. 23/12/2022 whereby petitioner after attaining the age of superannuation on 16/12/2022 from the post of Senior Specialist Medical Officer Incharge, Ordinance Factory Hospital, Vehicle Factory, Jabalpur, has been released to join at Ordnance Factory Hospital, Medak as Senior Consultant (Health Care) with effect from 17/12/2022. Further challenge in the OA was made to consequential orders passed vide AnnexureA/2 and AnnexureA/3 both dtd. 23/12/2022.

(2.) Learned counsel for the rival parties are heard on the question of admission so also on final disposal.

(3.) The Tribunal has dismissed the OA in question on the ground that the challenge to the order of transfer is not made on malafide or competence of the transferring authority or the same being violative of any constitutional and statutory provision and also that the same does not adversely affect any of the service condition of the petitioner.