RAJENDER SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) In these 108 petitions, the petitioners, who are either Drivers or Conductors in the respondent-Haryana Roadways, have challenged their transfers/postings vide the different orders impugned in each of these petitions, on the ground that they have been so transferred, against the policy of the State Government (Annexure P3 with CWP no.17899 of 2017), the 1st clause of which stipulates that an employee "may generally not be transferred out of his current place of posting before he has completed two years at that post, except for compelling administrative reasons".

(2.) There are two sets of petitions, the majority of the petitions being those in which the transfer has been made sometimes within 6 to 7 months of the previous transfer of the employee, or at least within a period of two years of his last posting. They are being referred to in this order as the first set of petitions.

(3.) The second set of petitions, which otherwise are very few in number, are of those employees who have been transferred in the month of August 2017 (or late July), pursuant to the orders passed by this Court in the first set of petitions, staying the transfer of those petitioners. Thus, the second set of petitioners are those who have been transferred back to their previous places of posting, because the transfer orders of some of the petitioners in the first set of petitions, have been cancelled/withdrawn. The second set now challenge their transfer orders on account of cancellation of the orders of such other employees.