HARBHAJAN SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Proceedings of these matters have been taken-up through video conferencing.

(2.) Since all the three writ petitions arise out of the common order, they were clubbed and heard together and are being disposed of by this common order.

(3.) In all the three writ petitions, the petitioners calls in question the order dated 20-9-2016 (Annexure P-1) by which they have been directed to work from the office of respondent No.3 to the office of respondent No.2. It is the case of the petitioners that they are working with respondent No.3 and discharging their duties diligently and by the impugned order Annexure P-1, they have been transferred abruptly without there being any proposal in this regard by the incompetent authority from the office of respondent No.3 to the office of respondent No.2 by an order passed by the incompetent authority and the transfer during the ban period being contrary to transfer policy and it is also mala fide exercise of power at the instance of respondent No.2, as such, the order of transfer (Annexure P-1) deserves to be set aside.