SARANGADHAR MARTHA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Mr. Rabinarayan Nayak, learned Counsel for the petitioner and learned Additional Government Advocate for the State.

(2.) This writ petition has been filed against the impugned order dated 9.9.2005 passed by the Orissa Administrative Tribunal, Bhubaneswar in O.A. No. 784 of 2005 which was filed by the petitioner against the impugned order of his transfer from Khariar to Angul in the post of Assistant Conservator of Forest, Working Plan Division, Angul, dismissing the Original Application.

(3.) Transfer is of one of the exigencies of service of a Government servant and if the Government have transferred a Government servant on public interest or on some administrative ground there is no scope for the Tribunal or this Court to interfere in the matter.