G. PERUMAL, Vs. UNION OF INDIA (UOI), REP. BY DIRECTOR GENERAL RAILWAY PROTECTION FORCE MINISTRY OF RAILWAYS, RAILWAY BOARD, NEW DELHI,

JUDGEMENT

(1.) THE petitioners in W.P.No.18096 of 1999 are working as Sub -Inspectors in the Fire Service Branch of Railway Protection Force (RPF). The petitioners in W.P.No.19280 of 1999 are the constables working in the Fire Service Branch in RPF. The petitioners in W.P.Nos.18139, 18140, 1002 and 1003 are working as Inspectors in the same Fire Service Branch in RPF.

(2.) THE petitioners have challenged in all these writ petitions their respective orders of transfers, transferring them from the Fire Service Branch of RPF to Railway Protection Special Force (RPSF) instead of the Executive Branch of Railway Protection Force. They have also prayed for consequential directions to the respondents to post all the petitioners in the Executive Branch of the Railway Protection Force.

(3.) THE factual matrix leading to the filing of the above writ petitions are as follows: -