Attar Singh vs Airport Authority Of India
1999 Latest Caselaw 298 Del

JUDGMENT

K. Ramamoorthy, J.

1. The petitioners have challenged the order of transfer dated 5.6.1998.

2. The main case of the petitioners is that the first respondent had acted in violation of the transfer policy which was framed in May, 1994. The petitioners had referred to the case of certain individuals who have not been transferred, and according to the petitioners, the first respondent had deliberately acted in their favour prejudicing the rights of the petitioners. The petitioners had also stated that the first respondent had not acted fairly.

3. The first respondent, in its counter-affidavit, had, in great detail, dealt with all aspects of the mailer. The first respondent had stated in the counter that the petitioners were transferred in 1993 and on their representations, the transfer was deferred. The first respondent had stated that the order of transfer was issued on the 5th of June, 1998 and that the petitioners have not even mentioned the fact that they were transferred in 1993 and that was deferred by the first respondent.

4. A reading of the counter-affidavit would show that the first respondent had passed the order of transfer after taking into account the transfer policy and also considering the circumstances of all the Fire Foreman concerned.

5. I do not find any error apparent on the fact of the record in the order of transfer passed by the first respondent on the 5th of June, 1998. I do not find any merit in the case of the petitioners. Accordingly, the writ petition stands dismissed.

6. There shall be no order as to costs.