T KUJUR Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the learned Counsel for the parties.

(2.) By virtue of the present OA, the transfer on promotion effected by an order dated 27.1.2006 is being assailed by the applicant.

(3.) IN the above backdrop, it is stated that the applicant has been transferred dehors the policy without application of mind by the respondents.