SATBIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Pursuant to the order dated 4th April, 2014, the respondents have filed an affidavit enclosing correspondence with regard to the matter of postings/transfer of CPWD officers in the Parliament House Complex as well as the Prime Minister House and Office.

(2.) Our attention is drawn to letter No.28/8/2005-EC-I/EW-1 dated 21st November, 2005 sent by Shri Mehar Singh, Under Secretary to the Government of India to the Director General (Works). As per this letter, the DG (Works) of the CPWD has been informed that "all postings/transfers of CPWD officers up to the level of Superintending Engineer to Parliament House Complex are effected with the prior concurrence of Lok Sabha Secretariat".

(3.) The respondents have also placed before us the office memorandum dated 18th July, 2012 issued by the Deputy Secretary (Works) of the Government of India, Ministry of Urban Development and Poverty Alleviation on the issue of postings and transfers of officers of the CPWD assigned with the responsibility of maintaining PM House and PM Office.