Satish Chandra Mishra vs Union Of India & Others

Anoop Chitkara, J

The petitioner, who is working as Senior Additional General Manager (HR), LO Dehradun (Uttrakhand) to LO Patna (Bihar), has come up before

this Court seeking cancellation of impugned order of transfer Annexure P-1, on the ground that clause 10.4 of SJVN Transfer Policy provides that an

employee, who has two years of service remaining for superannuation, may be considered on merit of each case, keeping in view the vacancy and

requirement of the organization.

I have heard Mr. Ajay Vaidya, learned counsel for the petitioner and Mr. K.D. Shreedhar, Senior Advocate assisted by Mr. Sameer Thakur,

Advocate for respondents No.2 to 4.

In view of the nature of the order, this Court proposes to pass, no response is required from the respondents.

Consequently, this petition is disposed of with liberty to the petitioner to make representation to the respondent/ authorities concerned, within three

days from today, through email/ Whatsapp, in the light of clause 10.4 of the transfer policy. On receipt of such representation, the

respondent/authorities shall decide the same. Subject to filing of representation within the time-frame mentioned above, interim order passed on

18.1.2021, shall remain in force till the decision of the representation and with the decision of the representation, the same shall stand vacated

automatically. Liberty is reserved to the petitioner to approach this Court again, in case he still feels aggrieved and dissatisfied with the outcome of the

representation. Pending application(s), if any, are closed.