GANESH DIN Vs. UNION OF INDIA

JUDGEMENT

(1.) The above writ petitions are being decided by this common judgment since the legal plea sought to be raised in assailing the transfer orders is the same.

(2.) Petitioners impugn and assail inter-divisional transfers pursuant to the Circular/Policy dated 2.11.1998 in relation to the Ticketing and other Staff in mass contact, found to be indulging in malpractices. Transfers without completion of the departmental enquiry or notice to show cause are assailed as being illegal and in violation of principles of natural justice.

(3.) Two of the petitioners namely Sudhir Kumar, petitioner in WP(C)No.17165/2005 and Ganesh Din, petitioner in WP(C) No.6082/2005 assail the common judgment dated 15.3.2005, passed by the Central Administrative Tribunal deciding O.A.No. 1405/2004 and O.A. No.1670/2004 and O.A.No.2743/2004 by one Devinder Singh, who is not one of the petitioners in this batch of writ petitions. By the said judgment, the Tribunal had dismissed the above O.As challenging the inter-divisional transfer orders. For facility of reference, the facts of individual writ petitions and specific pleas, if any, raised other than the common ground as noted above, are summarized hereinafter.