DEBASISH KAR GUPTA,J. - (1.) This writ application is directed against an order dated June 21, 2018 passed by the Central Administrative Tribunal, Calcutta Bench, Calcutta (Circuit Bench at Port Blair) in the original application rejecting the prayer of the petitioner for staying operation/further operation of the Office Order No. 576 dated March 13, 2018 passed by the respondent no.3.
(2.) Upon prima facie consideration of the facts and circumstances of this case as also considering the materials placed before us by the learned Advocate appearing on behalf of the respondents, we find that the petitioner was transferred from his place of posting of SSS Manglutan (Zone-V) while discharging his function as Principal to SSS Teressa (Zone-I). Under the remarks column of the aforesaid order of transfer, it appears that his salary should be drawn against the sanctioned strength of Principal, SSS Champin on production of duty certificate.
(3.) The above order of transfer was under challenge in an original application bearing O.A. No. 351/378/2018 in the matter of: Dr. R. Dev Das v. Union of India and Ors. .;