- (1.) HEARD Shri A.R. Masoodi, learned Counsel for the petitioner. Shri Arvind Kumar appears for the respondent Nos. 2 to 4.
(2.) THE petitioners are aggrieved by the judgment of the Central Administrative Tribunal, by which it has refused to interfere with the inter -zonal railway transfer order of the petitioners. The Railway Board by its letter dated 31.7.2009 to the General Manager (P), North Eastern Railway, Gorakhpur, informed the decision of the Ministry of Railway to transfer Shri J.P. Suman, CTTI/Raid/Gonda, Lucknow Division North Eastern Railway and Shri Jakir Ali, TTE/MAILANI/Lucknow Division North Eastern Railway to Trivendrum Division of Southern Railway, and Voiltare Division, East Coastal Railway, respectively. The subject of the letter indicates that the transfers have made on account of leakage of question papers of written examination of RRB Ajmer and RRB Allahabad. The orders were communicated to the petitioner by Div. Railway Manager (Personnel) Lucknow.
(3.) THE claimant -respondents challenged the transfer order as violative of statutory rules, arbitrary in nature and without jurisdiction. It was submitted that the transfers have been made on the charge of corruption, without holding the departmental enquiry. Rule 226 of the Indian Railway Establishment Code Vol. I provides for transfers but that such transfers can only be made within the Division or Inter -Division within the zone. The petitioner could not have been transferred from Gorakhpur in North Eastern Railway to Trivendrum in Southern Railway and East Coastal Railways, down south without following the Rules, which do not provide for any centralised service.;