KISHANLAL Vs. BHARAT SANCHAR NIGAM LTD

JUDGEMENT

(1.) The petitioners are the employees of respondent No. 1, Bharat Sanchar Nigam Ltd., a body of the Government of India Undertaking.

(2.) The grievance of the petitioners is : They have been transferred from their present place of posting to the hard areas in Himachal Pradesh by the respondents on pick and choose basis.

(3.) The petitioners are working as linemen, re-designated as Telecom Mechanics. The respondents do not have any set policy of transfer for its employees. Even though the consistent practice had been to transfer the employees on the basis of their seniority and stay at a particular place, while doing so their earlier places of postings are taken into consideration. It is the further case of the petitioners that all of them have crossed the age of 50 years or about to reach that age. All of them have served the remotest areas of Himachal Pradesh, yet they have been picked up once again to serve in the hard/tribal areas of Himachal Pradesh by the impugned order dated April 2, 2005 (Annexure P-2).