DAULAT RAM Vs. UNION OF INDIA & OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has preferred this writ petition challenging order dated 28.02.2012 passed by Central Administrative Tribunal, Jaipur Bench, Jaipur(for short 'the Tribunal'), whereby Original Application No. 21/2012, filed by the petitioner challenging his transfer order dated 09.12.2011, transferring him from Jaipur to Jhunjhunu, has been dismissed.

(3.) Learned counsel for the petitioner argued that the petitioner is a Group 'D' employee and he cannot be transferred in view of Circular dated 30.09.1992, placed on record as Annexure A-6. He further submitted that order dated 09.12.2011 was malafide, as it was passed only to accommodate Respondent No. 4, Mahendra Singh. He, therefore, submitted that the Tribunal committed an illegality in not allowing original application filed by the petitioner and not quashing his transfer order.