VINEET SINGH Vs. COAL INDIA LIMITED

JUDGEMENT

(1.) W. P. 653 of 2013 dated June 28, 2013 and W.P. 693 of 2013 dated July 17, 2013 involve common parties. While the former writ petition was presented by the petitioner apprehending transfer from his present place of posting, the latter was presented after the petitioner received the order of transfer. The writ petitions have been heard together and shall stand disposed of by this common judgment and order.

(2.) The petitioner is the Deputy Manager (Sales and Marketing) of Coal India Limited (hereafter CIL), respondent no. 1, a post in E-4 grade, and is currently posted in Kolkata. He is aggrieved by the order dated March 11, 2013 issued by the General Manager (Personnel), CIL, whereby he has been sought to be transferred to the Western Coalfields Limited in his existing capacity/grade till further orders.

(3.) According to Mr. Kundu, learned advocate representing the petitioner, the order of transfer has been issued mala fide and it has penal consequences.