BACHCHANRAM AGRAHARI Vs. UNION OF INDIA

JUDGEMENT

(1.) SHRI Z. M. Shah, learned Counsel for the petitioner.

(2.) SHRI P. S. Nair, learned Senior Counsel with Ms. Jashmeet Chana, learned Counsel for the respondents.

(3.) THE petitioner is working on the post of Deputy Chief Engineer in Jayant Colliery, N. C. L. at Singrauli district Sidhi. He has been transferred to B. C. C. L. at Dhanbad by order dated 19. 10. 2005 (Annexure P-4 ). Feeling aggrieved the petitioner had filed a representation to the fourth respondent on 24. 10. 2005 (Annexure P-5 ). Before the said representation could be decided the petitioner approached this Court by filing W. P. 15864/2005 (S ). The said writ petition was disposed of by this Court on 16. 12. 2005 directing the fourth respondent to decide his representation on or before 31. 1. 2006. This Court further directed that till the representation of the petitioner is decided, his present place of posting may not be disturbed.