RAJIT KUMAR SHARMA Vs. AVRINDER SINGH AND OTHERS

JUDGEMENT

(1.) Cm Nos.3046-LPA & 3331-LPA of 2018:

(2.) Facts, in brief, relevant for the purposes of the case can be summarised as under.

(3.) Respondent No.1 was holding the charge of Deputy Chief Engineer/Enforcement, Jalandhar. Vide order dated 07.07.2018, impugned in the writ petition, the respondent's service was transferred from his place of posting at Jalandhar to Patiala as Deputy Chief Engineer/Information Technology and the appellant who was holding the said post at Patiala was transferred in his place to Jalandhar. Respondent No.1 challenged the transfer order by filing aforesaid writ petition mainly on the ground that impugned order of transfer is in violation of clause (c) of the transfer policy framed by the State Government for the year 2018-19. The learned single Judge, vide order impugned in this appeal, stayed the effect and operation of the transfer order till the next date of hearing.