DATTATRAY KRISHNAJI PAWAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The original applicant in Original Application No. 210/558/2016 on the file of the Central Administrative Tribunal, Bombay Bench, Mumbai (hereafter "the Tribunal ", for short), by instituting this writ petition dtd. 22/2/2019 takes exception to the judgment and order dtd. 31/1/2019 of the Tribunal dismissing such original application with costs of Rs.5000.00 to be paid to the respondents within a month. The Tribunal also directed the respondents to take further action as per observations contained in paragraph no.4(1) (v) and (vi) of such judgment.

(2.) Challenge in the original application was laid by the petitioner to an order of transfer dtd. 31/3/2016 by which he was transferred from the Passport Office, Thane to the Passport Office, Bhopal as well as an order dtd. 1/7/2016 whereby his representation dtd. 25/4/2016 questioning the order of transfer stood rejected.

(3.) At the material time, the petitioner was working as an Assistant Passport Officer and posted at the Passport Office, Thane. According to the petitioner, he and other employees faced various problems with regard to TA/DA while sent on deputation; hence, he along with 28 others preferred a joint complaint dtd. 28/3/2016 complaining of non-release of TA/DA as per rules as well as on other issues. Since the petitioner was the first signatory, he had been singled out for punishment and within three days of such representation, the order dtd. 31/3/2016 was issued whereby he was posted, on transfer, to the Passport Office at Bhopal.