SH VIJAY KUMAR SHARMA S/O LATE SH KISHAN LAL SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this O.A. the applicant Sh. Vijay Kumar Sharma has sought the following main reliefs:

(2.) The facts of the case briefly are as under:

(3.) IN the counter-affidavit, learned Counsel for respondents, Sh. H.K. Gangwani has submitted that the applicant is in the habit of making repeated representations as well as false complaints against his superior officers. IN Para 4.2 of the counter it has been averred that the applicant by his own admission has stated that he had non-cordial relations with his superiors in the Ministry of Urban Development. He, on these grounds, requested for transfer and was transferred to the office of Ex-Engineer, CPWD, ED-IV Division from where again due to complaint and counter complaints, he was transferred to Hudco Project Division, CPWD w.e.f. 29.3.2002.