GAJENDRA SINGH PARIHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner has filed the petition under Art. 227 of the Constitution of India challenging the order dtd. 24/12/2020 passed by the Central Administrative Tribunal, whereby, original application moved by the petitioner challenging his transfer order dtd. 7/10/2020, was dismissed.

(2.) Learned counsel for the petitioner has submitted that the petitioner is due to retire within three years. As per policy framed by the respondents relating to transfers, petitioner was liable to be accommodated on one of the choice station submitted by him. Transfer order has been passed in violation of the transfer policy.

(3.) Parents of the petitioner are old and are suffering from various ailments.