RAJESH TALWAR Vs. STATE TRADING CORPORATION OF INDIA LIMITED

JUDGEMENT

(1.) In the writ petition the petitioner has prayed for the following reliefs: (i) Issue an appropriate writ, order or direction in the nature of certiorari or any other writ order or direction quashing the impugned order dated 19.5.1998 and 28.5.1998 as illegal, arbitrary and mala fide whereby the petitioner has been transferred from his present posting. (ii) Issue a writ, order or direction in the nature or mandamus directing the Respondent No. 1 to allow the petitioner to continue in the Vigilance Division:

(2.) CM No. 9165/98 along was taken up for disposal and the relief prayed for in the CM is as follows: : Stay the impugned order transferring the Petitioner (Annexure P-1 ) and direct the Respondents to allow the petitioner to continue at Marketing Manager (Vigilance).

(3.) In view of the fact that I am taking up only the CM, it is not necessary to go into the matter in great detail and it with suffice to notice the facts necessary for the disposal of the CM. The main case of the petitioner is that the order of transfer had been made on extraneous considerations and it is not a routine transfer for administrative reasons.