(1.) Heard through video conferencing.
(2.) The present writ petition under Articles 226/227 of the Constitution of India is directed inter alia against the impugned order dated 15.01.2021 (Annexure P-4) whereby the petitioner, working as Chief Engineer, Municipal Corporation, Gurugram, has been transferred to Municipal Corporation, Hisar and respondent No.3 has been transferred as Chief Engineer, Municipal Corporation, Gurugram.
(3.) The brief facts, relevant to the present lis, are that in 1983 the petitioner was appointed as a Junior Engineer in the Faridabad Complex Administration, Faridabad and was promoted as Assistant Engineer (Sub-Divisional Officer) in 1987. In 2010, he was promoted as Executive Engineer. Vide order dated 27.09.2017 (Annexure P-1), the petitioner was promoted to the post of Superintending Engineer and was transferred from the Municipal Corporation, Faridabad to the Municipal Corporation, Yamuna Nagar. In 2018, the petitioner was promoted as Chief Engineer.