ADWIN VINIFRED TIRKEY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the parties.

(2.) The instant writ petition is directed against the order passed by the learned Central Administrative Tribunal Patna ( Circuit Bench at Ranchi) whereby the Original Application filed by the petitioner seeking quashing of his transfer as also questioning the vires of the policy dtd. 27/1/2025 have been ordered to be dismissed.

(3.) The petitioner approached the Central Administrative Tribunal for grant of following reliefs:-