KASTURI LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned counsel for the petitioners states that he does not wish to press the instant writ petition qua petitioners No. 1, 3 and 12 (S/Shri Kasturi Lal, Tarsem Singh and Jagroop Singh).

(2.) Learned counsel for the petitioners states that the petitioners are substantively members of the service of the Department of Irrigation and Power. In this behalf, it is pointed out that consequent upon their induction into service, they have been discharging their duties under the Chief Engineer, Ranjit Sagar Dam, Shahpur Kandi Township, Pathankot. Despite the aforesaid, they were deputed to discharge their duties in the Social Security Women and children Development Department, without obtaining their consent. In this behalf it is emphasized that the posts against which they have been transferred are not part and parcel of the cadre of the Ranjit Sagar Dam Project, or for that matter, of the Department of Irrigation and Power. It is submitted that the petitioners cannot be transferred by way of deputation to discharge duties in the Social Security Women and Children Development Department, without their express.

(3.) Learned counsel for the respondents has not been able to point out from the pleadings of the written statements placed on the record of this case, that the petitioners (other than petitioners No.1, 3 and 12), had ever accepted to be appointed by way of transfer on deputation to the Social Security Women and Children Development Department.