ARVIND KUMAR MUKESH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The order dated 6th Aug., 2014 passed by the Central Administrative Tribunal, Patna Bench, Patna (hereinafter referred to as "the Tribunal") is the challenge in the present writ petition whereby the claim of the petitioner for transfer to East Central Railway remained unsuccessful.

(3.) The petitioner was posted as Sec. Engineer, Diesel at Diesel Shed, Jamalpur under Eastern Railway. After creation of the East Central Railway with Zonal Headquarter at Hajipur, as per the Petitioner options were invited from the employees in different Zones for posting at East Central Railway, Hajipur. The petitioner is said to have submitted option for his absorption in East Central Railway, Hajipur. The petitioner asserts that an order for his transfer and absorption was issued by the Office of the General Manager (P), East Central Railway, Hajipur on 26.11.2003 and General Manager, Eastern Railway, Kolkata was requested by the East Central Railway, Hajipur to relieve the petitioner, but the petitioner was not relieved to join East Central Railway, Hajipur. It is thereafter, the petitioner invoked the jurisdiction of the Tribunal which remained unsuccessful.