KAMALJIT SINGH Vs. STATE

JUDGEMENT

(1.) Petitioner working as a Manager at Military Farm Noushera has assailed his order of transfer bearing No. PF/8061012/Mgr/A-4 dtd. 19/1/2019 vide which he has been transferred from Military Farm Noushera to Military Farm Secunderabad.

(2.) Notice.

(3.) Mr. Vishal Sharma, ASGI waives notice on behalf of the respondents and submits that petitioner admittedly is a civilian employee working in the Military Farm, as such, to assail this order of transfer i.e. to decide service disputes has to approach the Central Administrative Tribunal in the first instance.