- (1.) AN affidavit of service as also a supplementary affidavit to the writ application is filed. Let those be kept on record. This is an application under Article 226 of the Constitution of India against the judgment and order dated February 24, 2012 passed by the Central Administrative Tribunal, Calcutta Bench, in Original Application No. 486 of 2009.
(2.) THE writ petitioner was working as reservation clerk. It was alleged that he was issuing and/or generating Passengers' Name Records for New India Travel Service ignoring the passengers standing in the queue. There was also an allegation of financial irregularities against him.
(3.) A disciplinary proceeding was initiated against him. The authorities, instead of suspending him from service, has decided to transfer him, on the basis of the vigilance report, to Ranchi division for non -cash handling work till finalisation of the enquiry proceeding. The writ petitioner, being aggrieved, approached the tribunal. The tribunal rejected the original application filed by the writ petitioner.;