BRIJ BHUSHAN LAL Vs. KENDRIYA VIDYALAYA SANGATHAN

JUDGEMENT

(1.) THE petitioner by means of this writ petition has challenged the order of the learned Central Administrative Tribunal (for short Tribunal) passed in O.A. No. 1206 -HP of 2001 dated 21.11.2002 whereby the original application filed by the present petitioner was rejected.

(2.) BRIEFLY stated the facts of the case are that the petitioner was working as SUPW teacher in Kendriya Vidyalaya, Jakhu. He was transferred to Port Blair vide transfer order dated 25 October, 1999. He was relieved of his duties on 30th October, 1999. The petitioner represented against his transfer to Port Blair on various grounds. When his request was not acceded to he filed O.A. No. 102/HP/2001. The said O.A. was disposed of by directing the respondents to pass a speaking order on the representation filed by the petitioner. This representation was rejected on 9th March, 2001 by a speaking order.

(3.) WE have heard Shri Ajay Mohan Goel, learned Counsel for the petitioner and Sh. Sandeep Sharma, learned Assistant Solicitor General for the respondents.