GAURAV Vs. UNION OF INDIA

JUDGEMENT

(1.) Introduction - The common question in all these writ petitions concerns the lateral transfer of persons working with the Railway Protection Special Force to the Railway Protection Force.

(2.) At the outset, it requires to be noticed that by an order dated 3rd April, 2019, in W.P.(C) No. 3380/2019 (Dharmendra Kumar Yadav v. Union of India), this Court had rejected a similar prayer for a direction to the Respondents to transfer the Petitioners who were working in the RPSF to the RPF. The Court had in that case further declined to quash an order promoting the Petitioners therein to the post of Head Constable in the RPSF. The Court had in that process also discussed Directive 32 dated 18th September, 2014, which was issued under Rule 28 of the Railway Protection Force Rules, 1987 read with Section 8 of the Railway Protection Force Act, 1957, and the Revised Directive dated 28th December, 2017.

(3.) Learned counsel for the Petitioners have sought to distinguish the above decision and, therefore, have been heard at length in the present petitions.