ABDUL RASHID Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Petitioner is aggrieved of order impugned bearing No.PHER/4121-24 dated 24.10.2019 issued by respondent No.3, by virtue of which he has been transferred from Pargal Bari Darhal to Kheora, Rajouri, so he has filed the present petition under Article 226 of Constitution of India for quashing the order impugned.

(2.) It is a well settled principle of law that transfer is an exigency of service. An employee does not have any indefeasible right to remain posted at a particular place ad-infinitum or seek a posting of his choice. It is also no longer res integra that orders of transfer can only be interfered with by the Courts if the same are questioned on the ground of malafides or lack of jurisdiction or if the same is otherwise contrary to statutory rule governing such transfers.

(3.) It is contended that the petitioner has been performing his duties as Assistant Line Man in Water Supply Scheme in Pargal Bari Darhal to the entire satisfaction of his superiors and amongst others he has been transferred in terms of aforesaid order from Pargal Bari Darhal to Kheora, Rajouri.