CHIEF GENERAL MANAGER TELECOM N E TELECOM CIRCLE Vs. RAJENDRACH BHATTACHARJEE

JUDGEMENT

(1.) Leave granted.

(2.) Arguments of the learned Counsel for the parties heard.

(3.) The short question that arises for consideration in this appeal is whether the transfer of a civilian employee of the Central Government serving in the States and Union Territories of North-Eastern region, to a station of their choice as far as possible, is a condition applicable even to those officers and employees who belong to that region itself and are appointed and posted at any station within that region by virtue of the office memorandum No. 20014/283-E.IV dated 14-12-1983, the relevant part of which read as under: