JUDGEMENT
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(1.) By the Court.- It appears that by the order dated 12th August, 1997
(Annexure No. 2 to the Writ Petition), the respondent No. 3, Ram Murti Tripathi
was transferred from the post of General Manager, Ordnance Equipment Factory,
Kanpur to the post of Deputy Director General, Ordnance Equipment Factory
Headquarter, Kanpur. The said order was challenged by the respondent No. 3 by
filing Original Application before the Central Administrative Tribunal (in short 'the
Tribunal') which was numbered as Original Application No. 878 of 1997.
(2.) By the order dated 6th November, 1997, the Tribunal allowed the said
Original Application holding the order of transfer of the respondent No. 3 as
illegal. Copy of the said order dated 6th November, 1997 has been filed as Annexure
No. 1 to the Writ Petition. Certified copy of the said order has also been filed as
Annexure No. 6 to the Writ Petition.
(3.) Against the said order dated 6th November, 1997 passed by the Tribunal,
the petitioners filed the present Writ Petition. By the order dated 4.2.1998, the
Writ Petition was admitted. On the Stay Application, the Court passed an order
dated 4.2.1998 staying the operation of the said order dated 6th November, 1997
passed by the Tribunal.;
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