SANJAY KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) MAGNANIMITY of the Central Administrative Tribunal (Calcutta Bench)in O. A. No. 110 of 2009 on 28-01-2009 has been in fact assailed in this application.

(2.) THE petitioner hereinabove, was a Head Ticket Examiner in New jalpaiguri Station. He was under an Order of Transfer issued on 10/04/2008 from Katihar to Tinsukia.

(3.) HE took the point that the Order of Transfer was not served upon him but in the meantime Sparing Memo (Page 43 of the Application) was issued.