SARVJIT SINGH Vs. COAL INDIA LIMITED

JUDGEMENT

(1.) THE petitioner/appellant had challenged the order of his transfer dated 8-12-1988 before the learned Single Judge of this Court. The petitioner was transferred from Northern Coalfields Limited to Mahanadi Coalfields Limited, both subsidiaries of Coal India Limited.

(2.) THE writ petition has been dismissed by the impugned order dated 30th June, 2000. Hence this L. P. A. has been filed assailing the order of transfer and also the order passed by the learned Single Judge.

(3.) THE case of the petitioner is that while he was posted as Assistant Survey Officer with Northern Coalfields Limited, Amlohri Project, the Chief General Manager developed an aversion for him. On 3-10-1996 he was transferred from Amlohri Project to Central Excavation Training Institute. In the year 1998 the petitioner was posted to Nigahi Project and thereafter to Mahanadi Coalfields Limited, Sambalpur by the impugned order. The petitioner further submitted that strength of Mine Surveyors was much less than the authorised strength, hence his transfer was not in administrative exigency and the transfer of the petitioner is violative of the transfer policy (Annexure P-10) ie. memo dated 4-5-1994. It is alleged that the transfer is outcome of ill-will and malice harboured by the respondent No. 3.