RAJESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Grievances of the petitioners in these cases being on similar lines and directed against the same authorities, these writ petitions are amenable to final disposal by way of this common order. CWP-17718-2020

(2.) The petitioners are 10 in number. 06 of them are Transport Sub-Inspectors and the other 04 are Transport Inspectors in the Regional Transport Authorities (RTAs) at various locations in the State of Haryana. They assail the order dated 17.10.2020 passed by the Transport Commissioner, Haryana, whereby they, along with others, were deployed/ deputed in the offices of the General Managers of Haryana Roadways at the same locations for a period of one year. They also assail another order dated 17.10.2020 passed by the Transport Commissioner, Haryana, deploying Clerks from the offices of the General Managers of Haryana Roadways at various locations against their vacant posts of Transport Inspectors and Transport Sub-Inspectors at the RTAs at the same or other locations and also the office of the Transport Commissioner, Haryana.

(3.) By order dated 27.10.2020, this Court stayed the operation of both the impugned orders dated 17.10.2020. Out of the Clerks deployed at the RTAs, vide the second impugned order, 12 have been impleaded as respondent Nos.4 to 15. Despite service of notice, none of these respondents, except respondent No.10, chose to enter appearance before this Court and oppose the petitioners' prayer. Ms. Mehak Sawhney, learned counsel for respondent No.10, would state that her client also does not wish to contest the matter and would abide by the decision of this Court. CWP-18302-2020