SANDEEP KUMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Through this writ petition, challenge has been raised to order dated 20.5.2020, transferring the petitioner from Bhiwani to Hisar and order dated 21.5.2020, relieving the petitioner of his duties at Bhiwani.

(2.) The brief factual matrix of this case is that the petitioner served the Indian Navy for about 17 years, whereafter, he sought pre-mature retirement. His request was accepted and he was released from service on 28.2.2018. Thereafter, he joined service with Choudhary Charan Singh Haryana Agriculture University, Hisar as a Clerk w.e.f. 15.11.2019. Within three weeks of his joining, he submitted a request dated 7.12.2019 for transfer to Krishi Vigyan Kendra, Bhiwani on compassionate grounds. In the request letter, it was stated that his aged mother is staying at Bhiwani on account of her treatment for asthma, joint pain and Alzheimer disease and that she needs his care and assistance. His wife lives in Bhiwani and cannot be transferred out of the District as initially, she joined service as JBT Teacher in the said district. They have two small children and the wife cannot devote adequate time to them as well as her to mother-in-law as she has to work in rural areas. The request was considered favourably and vide order dated 10.1.2020, the petitioner was transferred to the Krishi Vigyan Kendra, Bhiwani, against vacant post of Clerk. Within four months of his transfer, order dated 20.5.2020, was issued, re-transferring the petitioner to Hisar and posting respondent No.5 in his place. The petitioner submitted a representation dated 20.5.2020 itself, but he was relieved from his duties vide order dated 21.5.2020.

(3.) Notice of motion was issued vide order dated 28.5.2020 and operation of order dated 21.5.2020 was stayed.