INDRA PAL SINGH AND ORS. Vs. CHAIRMAN AND MANAGING DIRECTOR, INDIAN TELEPHONE INDUSTRIES LIMITED, BANGALORE AND ORS.

JUDGEMENT

(1.) Indra Pal Singh (hereinafter referred to the "appellant no.1") and Smt. Neerja Raghuvanshi (hereinafter referred to as the "appellant no.2") are the employee of Indian Telephone Industries, Limited, a company incorporated under the Indian Companies Act, 1956. The appellant were appointed on the post of Wiring and Wrapping in Category "C" and "B" respectively at Mankapur Unit, State of Uttar Pradesh. The appellant no.1 claims to be officer bearer of Association of the employees long back in 1993.

(2.) The appellants alleged that in order to victimize them, they were transferred by order dated 13.02.1998 and posted at Delhi in the Customer Care Organization, I.T.I. Limited Zone, Repair Centre (North), Laxmi Nagar. Thereafter, by a temporary transfer they were sent to Naini Unit on 08.10.1998. They were relieved by order dated 06.05.1999 to report at Mankapur Unit as aforesaid transfer at Naini Unit was for six months. However, in the meantime, the period of six months was extended and therefore the aforesaid relieving order became inoperative. The appellants were transferred back to Mankapur Unit vide order dated 01.11.1999 but this transfer order was on their request. After about one and half years, the appellants were transferred to I.T.I., Palakkad Unit vide order dated 04.07.2011. This order was passed by ITI Limited, Corporate Office, Bangalore. This order of transfer was modified by posting the appellants at Ambala. When the appellants went to join at Ambala they were informed by the Deputy General Manager that the transfer orders have been withdrawn and they were allowed to continue at Mankapur. Appellants thereafter submitted joining on 20.9.2001 at Mankapur unit. The appellants were informed, vide order dated 18.9.2001, that their order to report at Ambala has been modified and they were posted at Meerut unit which is under ITI, Naini. The appellants, pursuant thereto, joined at Meerut and submitted their joining on 27.9.2001.

(3.) The appellants filed Writ Petition No.6399 of 2001 before the Lucknow Bench of this Court challenging the transfer order dated 18.09.2001 whereby the appellants have been posted at I.T.I., Meerut.