(1.) This is yet another glaring example of Employees' Unions/Associations making recommendations and getting effected non-consensual transfers of the employees of the respondents-Corporation despite repeated orders of this Court.
(2.) The petitioner was engaged as a Drive on contract basis on 19/6/1999 and thereafter his services were ordered to be regularized vide order dtd. 19/6/2000.
(3.) In July/August, 2019 petitioner was engaged as Assistant In-charge Drivers Duty. Vide order dtd. 28/8/2019, the petitioner was posted as Assistant In-charge Driver Duty at Regional Workshop, Mandi, however, shortly this assignment was withdrawn by the respondents vide order dtd. 13/9/2019 with a direction to the petitioner to work as a Driver.