M BALAKRISHNA REDDY Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. K. N. Choudhury, learned senior advocate assisted by Mr. U. K. Nair, learned Advocate on behalf of the writ petitioner and Mr. A. Sarma, learned Advocate General, Meghalaya.

(2.) THE challenge in this writ petition is to the order dated 21. 9. 2007 passed by the learned Central Administrative Tribunal, Guwahati Bench, Guwahati, dismissing the Original Application (O. A.) No. 187 of 2007 wherein the petitioner challenged his transfer from one Division of the Forest Department, Government of Meghalaya to another Division of the same Department within the same Capital City.

(3.) THE brief facts of the case : the petitioner who is an Indian Forest Service (IFS) Officer was posted as Divisional Forests Officer (Wildlife), Khasi Hills Division, Meghalaya, Shillong by an order dated 23. 12. 2005 and, thereafter, he was transferred from Divisional Forest Office (Wildlife), Khasi Hills Division to and as Divisional Forest Officer, Siliviculture Division, Shillong by an order dated 3. 7. 2007 issued by the Government of Meghalaya and this order was impugned before the learned Central Administrative Tribunal in O. A. No. 187 of 2007. The impugned order reads as follows :