KALYAN CHAUDHURI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE subject matter of this O.A. is the transfer order dated 25.6.02 whereby the applicant has been transferred from Kolkata to Burdwan on the same post.

(2.) In the reply, the respondents have opposed the application. It is stated that the applicant has no cogent and valid ground to challenge the order of transfer. It is further stated that the applicant has been transferred from Kolkata to Burdwan i.e. within the same region though he has completed 14 years of stay in West Bengal Region, which is the maximum period of stay in a region. It is averred that the transfer is in the interest of administration and it is as per the transfer guidelines issued by Ministry of Finance, Government of India vide circular dated 9.11.1999.

(3.) WE have heard the learned Counsel for both the parties and have gone through the documents placed on record.