DEEPAK SINGH Vs. COAL INDIA LIMITED

JUDGEMENT

(1.) Heard Mr. Nipun Bakshi, learned counsel for the petitioner and Mr. Namit Kumar, learned counsel for the respondents.

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard on merit.

(3.) The petitioner has preferred this writ petition for quashing the order dated 20.06.2020, whereby, the claim of transfer of the petitioner was rejected. The petitioner has also prayed for direction to consider his case for transfer to Ranchi as he is an employee under Differently Abled Category.