MANJIT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this application is for permission to implead applicant - Rajesh Kumar son of Satbir Singh resident of Killa Mohalla, Bahadurgarh, District Jhajjar, as intervener - respondent No.4 to the writ petition, in the light of the fact that he is directly affected by the challenge to the order of transfer dated 07.03.2019 (Annexure P-4), as the applicant has been transferred in place of the petitioner in the office of the Secretary, Regional Transport Authority at Bahadurgarh, but because of the stay granted by this Court of the said impugned order on 20.03.2019, he is suffering.

(2.) In compliance with the order dated 12.09.2019 passed by this Court, replication along with certain orders has been filed by the learned counsel for the petitioner in Court today, which is taken on record.

(3.) The basic contention of the learned counsel for the petitioner is that the petitioner has been transferred for the second time within a period of two years in violation of the transfer policy of the State of Haryana, dated 6. 10.2004 (Annexure P-1). Referring to the said transfer policy, counsel has asserted that an employee is not to be transferred out of his current place of posting before he has completed two years at the post. Since the petitioner was appointed on this post on 21.06.2018, he should not have been transferred vide the impugned order dated 07.03.2019 (Annexure P-4). His assertion is that because it is mid-term transfer, study of his children, who are school going, would be adversely affected and grave injustice has been caused by frequent mid-term transfers.