AJAY PAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner has preferred this Civil Writ Petition aggrieved by Order dtd. 13/1/2022 passed by Central Administrative Tribunal, Jaipur Bench, Jaipur in OA No.396/2021 with the prayer that the order passed by the Central Administrative Tribunal be quashed and further direction that the posting order dtd. 23/9/2021 and movement order dtd. 26/11/2021 be quashed and set aside.

(2.) It is contended by counsel for the petitioner that the petitioner was transferred by CORPS order, the policy of the respondents. As per the policy, petitioner could not have been transferred prior to the completion of the term of five years. It is also contended that as per the CORPS order dtd. 10/10/2013, the requests for posting of personnel from one unit to another, projected by the Cos/OsC units, on administrative grounds that the employees are creating hindrance in the smooth functioning of unit will not be accepted, since there are adequate provisions to deal with such cases.

(3.) It is also contended that in the reply filed by the respondents, it is evident that a recommendation was made by C.O. that the petitioner be transferred to another unit. It is contended that the reply filed by the respondents cast stigma on the petitioner. It is contended that since the reason for transfer was in the nature of stigma, the same cannot be sustained.