CHANDER SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) By filing this petition, Chander Singh petitioner has sought quashing of his transfer order dated 10.8.2015 (Annexure P-1), whereby, he has been transferred from Panchkula to Nuh and the consequential relieving order dated 10.8.2015 (Annexure P-4).

(2.) The petitioner joined the respondent Haryana State Cooperative Agricultural Rural Development Bank as Peon on 1.7.1978. He was promoted as Clerk on 26.9.1989 and transferred to Karnal. Thereafter, he came to be posted as Assistant Manager at Head Office, Panchkula in 2001 and since then he has been working as such in the Accounts Section of the Head Office of the respondent Bank. Now, vide the impugned order dated 10.8.2015 (Annexure P-1), he has been transferred to Nuh Branch of District Primary Cooperative Agricultural Rural Development Bank (DPCARDB), Gurgaon, purportedly on administrative grounds.

(3.) The petitioner has alleged that he and certain other employees belonging to Scheduled Castes and Backward Classes categories (the petitioner belongs to backward class) were being given discriminatory treatment and were being harassed at the instance of respondent No.3. One instance of discrimination qua the petitioner and other employees of the respondent Bank is that in the matter of fixation of petitioner's pay, he was given discriminatory treatment and one of his junior, Mahabir Singh, was allowed to draw higher pay. In these circumstances, the petitioner along with three other similarly situated Assistant Managers filed CWP No.9596 of 2013 (Sadhu Ram and others vs. State of Haryana and others) seeking issuance of a writ of mandamus for directing the respondents to allow the same pay to the petitioners, as was being allowed to their junior Mahabir Singh, who was drawing higher pay despite being junior. Vide order dated 24.3.2015, the said writ petition was admitted for regular hearing and is still pending adjudication.