SHISHIR RAIZADA Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER, who was working as Principal Systems Analyst (Scientist d), was transferred vide order dated 9-8-05 from NIC, Seoni District Center to nic Panna District Center.

(2.) CHALLENGE to the said transfer order was made by the petitioner before the Tribunal by filing O. A. No. 296/06, which was dismissed by the tribunal vide order dated 15-11-07. The present writ petition has been filed impugning the order of Tribunal amongst others.

(3.) COUNSEL for the petitioner has raised the argument that the impugned order of transfer has been passed in the mala fide exercise of power and that the plea of malice can be found in Paragraphs 5. 3,5. 5 and 5. 6 of the writ petition. His further contention is that there was no reply to Paragraph 4. 15 of the O. A by the concerned respondent No. 4 against whom the mala fides were alleged in the said paragraph. He has also argued that the petitioner is suffering from mal-absorption syndrome and if he is transferred from Seoni to Panna he may not be able to get the proper treatment.