PRAMOD KUMAR OJHA Vs. UNION OF INDIA

JUDGEMENT

(1.) DURING the course of the arguments, the counsel for the appellant highlighted some of the hardships that the appellant was likely to suffer due to his transfer to Chennai.

(2.) IN our view, if the appellant feels that by his transfer from Danapur to Chennai he would suffer hardship, it is for him to explain such hardship to the transferring authority so that such authority may consider the hardship objectively. In this view of the matter, we dispose of the appeal by the following order: -