RAJASTHAN VIDHYUT TAKNIKI KARMCHARI ASSOCIATION DISTRICT UNIT TONK AND ORS. Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) By these two writ petitions challenge is made to the order of transfer dated 30.6.2015.

(2.) Learned counsel for petitioners submit that the order of transfer suffers from mala fide. It is of none else but of Mr. Kanhaiya Lal Choudhary, Member of Legislative Assembly, Malpura, Tonk thus it deserves to be quashed on the aforesaid ground itself. The reference of an FIR lodged by one Mr. Abhimanyu Vijay, Technical Helper has been given to show involvement of the MLA concerned to pressurise petitioners to settle the case. When settlement was not made, petitioners have been made victim. They have been transferred from one place to another at the instance of the MLA concerned.

(3.) The other ground to challenge the order of transfer is due to accommodation of co -employees resulting in transfer of the petitioners. An information was sought from non -petitioners about all the transfers. It shows that many transfers have been made at the instance of the Minister, whereas, few on administrative ground and lastly on mutual basis and on applications of the co -employees. The accommodation of the employees resulted in displacement of the petitioners, whereas, for accommodation of others, one should not have been transferred. In view of above, order of transfer deserves to be quashed.