No. Estt/GTD/Misc/4050-58, dated 17-4-1974.It has been observed that officials/officers of the department apply for different types of leave after issue of transfer order, even after their being relieved on transfer Government orders are very clear on the subject and in accordance with such orders such officials/officers can apply for leave only after joining at the place of new posting and accordingly they cannot apply for/avail leave after relief in the office from where they have since been relieved. In effect no leave can be granted/ availed during transit.It is, therefore, enjoined upon all concerned that leave applications from such officials/officers should not be entertained by the office from where they have been relieved and alone the office where they are required to report for duty should not entertain their applications unless they have reported for duty report.All concerned will, therefore,, please ensure that above instructions, covered under rules, are strictly adhered to.
