- (1.) Leave granted. A short but an interesting question that arises for consideration in this appeal is as to whether the High Court while quashing an order of transfer passed against the appellant was correct in directing that he would not be entitled to salary for the period commencing 15 days after the modified order of transfer to Ahmedabad was passed till the date he again joined his duties at the original place.
(2.) The basic fact of the matter is not in dispute. Appellant is an officer of Indian Revenue Service. He was posted as a Deputy Commissioner of Central Excise at Bhopal.
(3.) Inter alia, on the premise that the employees posted at the Bhopal office of the respondents apprehending disciplinary as also criminal proceedings at the hands of the appellant on the basis of the reassessment of the files undertaken by him, an anonymous complaint was made alleging caste-bias on his part, pursuant whereto an order of transfer was passed against him on or about 22nd August, 2005.;