BIJENDER SINGH Vs. TRANSPORT COMMISSIONER

JUDGEMENT

(1.) THE petition was filed impugning the order dated 31st October, 2008 of the Transport Commissioner, Haryana transferring the petitioner from Delhi to Narnaul. It was stated on the said transfer order that "no TA/DA and joining time will be admissible to the officials as transfers have been made at his own request". THE case of the petitioner in the petition was that the petitioner had not requested for his transfer from Delhi to Narnaul and thus the order of transfer on the premise that the petitioner had himself requested for transfer was bad.

(2.) NOTICE of the petition was issued and the transfer order dated 31 st October, 2008 stayed. The said interim order has continued in force till now.

(3.) THE counsel for the petitioner though also contends that the petition has become infructuous but contends that it has not so become infructuous owing to the order dated 16th December, 2008 transferring him on administrative grounds. He has invited attention to the rejoinder to the counter affidavit and along with which several orders of the General Manager, Haryana Roadways, Delhi and letter dated 6 th June, 2011 are annexed. THE letter dated 6th June, 2011 is as under:-