NISAR AHMAD KHANDAY Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners are holding Group D posts, carrying the Grade Pay of Rs. 1800/-. They challenge the communication dated 17th of January, 2019, prescribing rotational transfer policy. The effect of the rotational policy is that the petitioners who are posted in the valley, are likely to be transferred out after serving for a period of four years. The main ground, on which rotational policy as reflected in the impugned communication dated 17th of January, 2019, is challenged, is that the same has not been framed or approved by the competent authority.

(2.) Mr S.A. Naik, learned counsel for the respondents submits that the legality and validity of the rotational transfer policy which is under challenge in the present petition has already been considered and adjudicated upon by a coordinate Bench of this Court vide judgment and order dated 27th of August, 2019 passed in SWP No. 825/2019 alongwith connected matters, titled Farooq Ahmad Sofi and Ors vs Union of India and Ors.

(3.) All the issues which are sought to be raised in the present petition have already been dealt with in the aforementioned judgment and order.