BASHIR AHMAD SHAH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner, programme Executive in Radio Kashmir Srinagar, is sought to be transferred to All India Radio Nagpur in the same capacity vide order bearing No.4(215)91 -SI(B) 29.01.1999 which reads as under:

(2.) THIS order is impugned through this writ petition which came to be admitted to hearing on 23 02.1999 on the consensus of the parties and was finally heard. The respondent No.3 has filed reply which is sought to be read for other respondents as well.

(3.) THE petitioner has questioned the competence of the Deputy Director (Adm), Respondent No.4 herein, to pass the impugned order alleged to have been engineered by the respondent No. 3 by way of punishment to wreck vengeance and is punitive in nature emanating from malafides.