DEBASISH KAR GUPTA,J. - (1.) This writ petition arises out of an order dated November 17, 2017 passed by the Central Administrative Tribunal, Calcutta Bench, in O.A. No. 1236 of 2015.
(2.) The facts of the case are as follows: The petitioner was an Accountant of the Postal Department, who had been working at Serampore Head Post Office. According to the petitioner, he had not completed his table tenure as Accountant in Serampore Head Office and he was not listed in the Tenure list but the respondent No. 3 had issued a transfer order transferring the petitioner from Serampore Head Office to Masat, S.O. to the post of Sub-Postmaster.
(3.) According to the petitioner, the service rules call for recommendation of the Transfer and Placement Committee prior to any such transfer but the same was followed in violation of the service rules.;