SHEKHAR CHANDRA DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE petitioner in the AST under Article 226 of the Constitution of India dated July 28, 2014 is questioning an order of the West Bengal Administrative Tribunal dated July 24,2014 disposing of his OA No.1189 of 2013.

(2.) THE petitioner is a process server peon. He was posted to the office of the Competent Authority, Urban Land Ceiling, Kolkata. By an order dated September 19,2013 the OSD Urban Development (Urban Land Ceiling) Department transferred him to the post of process server peon in the office of the Competent Authority, Urban Land Ceiling and SDO, Serampore. The transfer was ordered in the interest of public service. Feeling aggrieved the petitioner filed the OA.

(3.) THE petitioner contended as follows. The OSD, not his appointing authority, but a superior authority, had no authority to issue the transfer order.