- (1.) By the instant writ application the petitioner challenges the order dated 7th December, 1998, passed by the Calcutta Bench of the Central Administrative Tribunal dismissing the petitioner's application whereby he challenged the order of his transfer from Calcutta to Haldia.
(2.) The petitioner who has been working as a Mazdon in the office of Garrison Engineer (respondent No. 6), Fort William, Calcutta, was transferred from Calcutta to Haldia by an order dated 4th August, 1998.
(3.) The petitioner's case is that in view of the Transfer Policy framed by the respondents, he cannot be transferred out of Calcutta as he is a Group 'D' employee. It is further stated that he would be put to great hardship if he is transferred to Haldia as he has a large family to maintain and he himself is a heart patient and is under treatment in Calcutta.;