SAHIDULLAH MUNSHI,J. - (1.) This application is directed against the order dated June 20, 2018 passed in OA No. 351/59/2016 by the learned Central Administrative Tribunal, Kolkata Bench, Circuit at Port Blair.
(2.) By the said order the learned Tribunal was pleased to reject the application made by the petitioner and vacated the interim order by which the transfer of the petitioner had been stayed.
(3.) The grounds taken by the writ petitioner are briefly summarized as follows:- (i) The transfer was made de hors the standards and norms that the authorities held themselves liable to follow inter alia by way of the Transfer Policy of Andaman Lakshadweep Habour Works(ALHW), Ministry of Shipping which the authorities have stated are codified instructions which consolidated the earlier instructions. It therefore is a mere guideline and is therefore mandatory. (ii) That the medical condition of the petitioner is such that any transfer from Port Blair would be tantamount to condemning the petitioner to a fate worse then death.;