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Judgment
L. Narasimha Reddy, J
The applicant was promoted on ad hoc basis to the post of Assistant Director in the Ministry of Skill Development & Entrepreneurship. Consequently, he was transferred from NSTI, Dehradun to CSTARI, Kolkata through order dated 02.03.2021. He filed this OA challenging the said order.
The applicant contends that he approached this Tribunal by filing OA No.560/2019, challenging administrative steps taken by the respondents in the context of promotion etc. and almost as a vindictive measure, the impugned order was passed. He contends that there is no transfer policy and even promotion was on ad hoc basis.
We heard the applicant, who argued the case in person and Shri Piyush Chhabra, learned counsel for respondents, at the stage of admission.
Through the impugned order, the respondents transferred as many as 48 officers from one place to another. The plea of the applicant that he has been victimised is totally baseless. We specifically asked him to choose between the place or post. He categorically stated that he intends to remain as Assistant Director. In that case he is to report the place, to which he was transferred.
We, therefore, dismiss the OA, however, granting 15 days time to the applicant to join the place, to which, he was transferred.
There shall be no orders as to costs.