- (1.) Heard Sri Pradeep Kumar Pandey, Advocate for petitioners and Sri Harish Chandra Mishra, Advocate for respondents.
(2.) This writ petition has been filed by Bharat Sanchar Nigam Limited (hereinafter referred to as the BSNL ) and its authorities, assailing an interim order dated 12.08.2016 passed by Central Administrative Tribunal, Allahabad Bench, Allahabad (hereinafter referred to as the Tribunal ) in Original Application (hereinafter referred to as the O.A. ) No. 1053 of 2016.
(3.) Respondent-1, Sri Adesh Kumar Gupta, is an Officer of Indian Telecom Services (hereinafter referred to as the ITS ) and came to be posted in BSNL after its creation in 2001. It is said that he remained posted at NOIDA from time to time, i.e., 01.05.2001 to 30.11.2001, 01.04.2003 to 31.01.2004, 03.12.2006 to 29.06.2008, 01.04.2009 to 14.09.2009 and lastly from 08.11.2013 to 16.05.2016. The name of Respondent-1 was included in Agreed List 2015, prepared, of the officers likely to be transferred. It was circulated by BSNL Head Quarters to Senior General Manager (Personnel), New Delhi vide letter dated 24.04.2015. On 24.07.2015, an order of transfer was issued transferring Respondent-1 from NOIDA, U.P. West Circle to Meerut, U.P. West Circle.;