ANDAMAN AND NICOBAR ADMINISTRATION Vs. NEWAZESH ALI

JUDGEMENT

(1.) This is an application under Article 226 of the Constitution of India, against an order dated May 24, 2013 passed by the Central Administrative Tribunal, Calcutta Bench, in O.A. No. 44/AN/2013. By the order impugned, the Central Administrative Tribunal granted stay of the operation of the order of transfer of the respondent No. 1/applicant in the original application.

(2.) In the Andaman and Nicobar Administration, there are four posts of Superintending Engineer. The respondent No. 1 is presently holding the post of Superintending Engineer, Construction Circle No. 1. He is holding the post nearly about six years.

(3.) He, now, by an order dated May 17, 2013, is transferred from the post of Superintending Engineer, Construction Circle No. 1 to the post of Superintending Engineer (Planning).