OMKAR SINGH Vs. STATE OF HARYANA AND ORS

JUDGEMENT

(1.) The Petitioner was appointed as a sweeper and joined in GVS Kulieri. Subsequently, his appointment was regularized on 7.7.2005. As per the Petitioner, he is 75% handicapped and has placed on record evidence in this regard. He pleads that on 20.7.2010, he was present in the office on duty at Semen Bank, JCB Station, Jagadhari. Deputy Director, Animal Husbandry-Respondent No. 3 came there and asked the Petitioner to go to supply semen and so to climb on the semen's vehicle. The Petitioner requested Respondent No. 3 that he would not be able to climb on the vehicle as he is 75% handicapped. Hearing this, Respondent No. 3 is stated to have become angry and abused the Petitioner by name of his caste. The Petitioner approached the Police, but nothing was done. As per the Petitioner, he had submitted an application in this regard to the Minister concerned by giving background of this incident.

(2.) The Petitioner has filed this writ petition to impugn his order of transfer, which according to him is also in violation of the policy framed by the Government on 6.10.2004. As per the Petitioner, he was transferred with mala fide intention only because he had submitted a complaint against Respondent No. 3 as referred to above. Grievance further is that this transfer is also against the policy instructions Annexure P-5. He has been transferred from Jagadhari to Mandelwal, which is at the distance of about 34 kilometers.

(3.) Taking into consideration the allegations made by the Petitioner that his transfer was ordered on account of the complaint made by him against Respondent No. 3, notice of motion was issued. If it had been the fact, it was a serious issue and required to be dealt with.