POONAM SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner who is working as Divisional Commercial Mobile Inspector (DCMI), was transferred from Marwar Junction to Gandhidham by order dt. 25. 6. 99. It was unsuccessfully challenged by him before the CAT in original application which was dismissed by the CAT on 12. 7. 2000. Hence, this writ petition has been filed.

(2.) AT the out set, it must be stated that the petitioner has already been relieved. Not only that, some body else has taken over the charge in his place.

(3.) THE post of DCMI is a sensitive post and under the Rules, one cannot be kept on such sensitive post for more than five years. In the instant case, the petitioner continued on that post at Marwar Junction for more than nine years.