RAJENDRA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This case has been taken up through Video Conferencing via WhatsApp facility in the light of Pandemic Covid-19 situation and as per instructions.

(2.) Challenge in the instant petition is to the order dated 07.05.2020 issued by the Excise and Taxation Commissioner, Haryana, whereby petitioner while serving on the post of Taxation Inspector, has been transferred from Panchkula to Nuh.

(3.) Counsel for the petitioner has vehemently argued that the date of superannuation of the petitioner is 30.06.2021 and as such a transfer order close to retirement cannot sustain. In furtherance of such submission counsel has also adverted to a transfer policy at Annexure P-2 dated 07.04.1989 and contends that the transfer is in violation of the terms and conditions of the transfer policy.