(1.) Aggrieved by the order of transfer, the petitioner has filed the instant petition for grant of the following reliefs:-
(2.) The petitioner was appointed as a Clerk and joined as such in the year 1989 in the Office of ACT III Chirgaon where he worked till 30/4/1990. Thereafter, the petitioner worked at various places and vide order dtd. 4/3/2019, he was transferred at Andhara Power House, Chirgaon, where he joined on 5/3/2019. Again, the petitioner was transferred vide order dtd. 17/4/2021 from Andhara Power House Division Chirgaon to Electrical Division, HPSEBL, Dalhousie (Chamba) and aggrieved thereby has filed the instant petition for the reliefs as set out above.
(3.) It is the specific case of the petitioner that his transfer has neither been effected in administrative exigency nor in public interest, but has been effected on the basis of a D.O. Note issued by someone, who has nothing to do with the Administration and the governance of the respondent-Board.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN