BHARAT HEAVY ELECTRICALS LTD Vs. RAHUL

JUDGEMENT

(1.) These appeals are filed against common judgment passed in four writ petitions, hence, we are deciding the

(2.) Writ petitioners are working as Artisans with appellant company at one of its units at Haridwar. By the order which is impugned in the respective writ petitions, they have been transferred to another unit of Company at Bangaluru. Learned Single Judge disposed of the writ petition by following order:

(3.) Feeling aggrieved first respondent is before us.