PAWAN KUMAR Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) The petitioner, working on the post of Labour Enforcement Officer (Central) [hereinafter referred to as 'LEO(Central)'] in the office of respondent No.2/Chief Labour Commissioner (Central) [hereinafter referred to as 'CLC (Central)'] is aggrieved by the judgment dated 21.11.2017 passed by the Central Administrative Tribunal, dismissing O.A. No.3052/2016, filed by him for quashing an order dated 15.01.2016 passed by the respondents/Ministry of Labour and Employment UOI, transferring him from Ranchi to Chennai, his relieving order dated 26.05.2016 as also the order dated 21.06.2016, posting another CLO (Central) in his place, at Ranchi.

(2.) The facts of the case as elicited from the records are that on 01.09.2006, the petitioner had joined the respondent No.1/Ministry of Labour and Employment, Government of India as a LEO(Central). Initially, the petitioner was posted at Jharia that falls under the Dhanbad Division and in the year 2010, he was transferred to Koderma in the same Division. The petitioner was transferred from Koderma to the office of the Regional Labour Commissioner (hereinafter referred to as 'RLC') at Ranchi. All the aforesaid transfers having taken place within the Dhanbad Division, in all, the petitioner remained posted in the said Division for over nine years.

(3.) Vide order dated 15.01.2016, the petitioner was transferred from Ranchi to Chennai with the approval of the respondent No.2/CLC (Central), the Head of the Department. On 26.05.2016, an order was issued relieving the petitioner from the office of the RLC (Central), Ranchi, with a direction to join in the office of the Deputy CLC (Central), Chennai. On 21.06.2016, the respondents issued an order transferring 36 LEOs (Central) to different places across the country. One of the officers transferred, whose name featured at Sr.No.14 of the said office order, was posted from Jharia to Ranchi, to take over from the petitioner in the office of the RLC, Ranchi.