SUKANTA MALLICK Vs. UNION OF INDIA

JUDGEMENT

(1.) These three petitions challenge a common order passed by the Central Administrative Tribunal, Kolkata Bench on 8th February 2013. The petitioners in these petitions are Sri Shyamal Sarkar, Sri Sukanta Mallick and Sri Ashish Kumar Mal who had respectively filed O.A. Nos. 712, 713 & 714 of 2012. Since a common order has been passed by the Tribunal and the facts involved in all these petitions are similar we have heard them together.

(2.) All the petitioners were initially appointed as Khalasis. They were later employed as technician Grade II and posted under the Central Divisional Mechanical Engineer in the Diesel Loco Shed Kharagpur, South Eastern Railway.

(3.) An office order was issued by the Senior Divisional Mechanical Engineer (D) Diesel Loco Shed Kharagpur indicating that the petitioners had been transferred and released with immediate effect. Instructions were issued to the petitioners to report to the Senior Divisional Personnel Officer C.K.P. for a further posting under the Senior Divisional Mechanical Engineer, Diesel Loco Shed BNDM.