GANESH CHANDRA JHA Vs. STEEL AUTHORITY OF INDIA

JUDGEMENT

(1.) These two writ applications involving common questions of law and fact were heard together and arc being disposed of by this common judgment.

(2.) In C.W.J.C. 1995/90R the Petitioner has sought for issuance of an appropriate writ for quashing the office order dated 4.7.1990 as contained in Annexure-1 whereby and whereunder the Petitioners who were working in the Inspection and Progress Department were directed to be transferred and posted to the Inspection wing of Research and Control Laboratory in parallel grade.

(3.) As noticed hereinbefore, by reason of the impugned orders as contained in Annexure-1 to each of the writ applications the Petitioners have been transferred and posted to different Departments. The Petitioners have contended that as in terms of the impugned office order dated 4.7.1990 they would have separate seniority and line of promotion in the transferred Department, the action of the Respondent No. 2 is arbitrary and discriminatory. The Petitioners have further contended that by reason of the said transfer, they would lose chances of promotion to the executive cadre.