TRISHUL DHARI SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned senior counsel for the petitioner Mr. Rajendra Singh.

(2.) THIS writ application has been filed challenging the order dated 6.2.2001 passed by the Central Administrative Tribunal, Patna Bench, Patna in registration no. O.A. 607 of 2000. By the impugned order the Central Administrative Tribunal declined to interfere with an order which, according to the petitioners, is an order of his transfer.

(3.) IT may be noted that this change of posting does not in any way affect the petitioner as incumbents of both the posts function in the same room, they receive the same salary and the same allowances.