S.B. Sinha, J. - (1.) This application is directed against order dated 13th April, 2000 passed by the Central Administrative Tribunal in O.A. No. 59 of 2000 whereby and where under the petitioner's application questioning the order of transfer dated 4.1.2000 (Annexure 'R' to the original application) has been dismissed, inter alia, on the grounds: 1) Adverse remarks have been given as against the petitioner. 2) He has concealed or suppressed his own representation dated 14.12.1999; 3) He has indulged in undisciplined activities by way of submitting a joint representation to the superior while serving in an organisation which is based on discipline and work was taken note of and incidentally that may also be the motive on the part of the respondent authority to transfer him to Arunachal Pradesh.
(2.) The learned Tribunal, however, had arrived at a conclusion that the same cannot be treated as a foundation of the impugned order of transfer.
(3.) The basic fact of the matter is not in dispute. The petitioner was posted at Aizal in the State of Mizoram as a Civil Assistant Surgeon Grade I (Veterinary) under the Director General of Security, Special Service Branch, Government of India. He was transferred to Shillong, Uttar Pradesh (sic) on 16.9.1996. On his own request he was transferred to Barasat in which post he joined on 23.1.1998. Although he had not completed his normal tenure of posting which is four years, on or about 16.9.1999 he was asked to give his option for posting him at three places out of the following seven places: 1. Khonsa, A.P. 2. Rajouri 3. Sunderbani 4. Poonch 5. Leh (Jammu & Kashmir) 6. Uttarkashi (Uttar Pradesh) 7. Kinnour area (Himachal Pradesh) ;