VIMAL KUMAR MAHTO Vs. CENTRAL COALFIELDS LTD

JUDGEMENT

(1.) The petitioners have challenged the orders of transfer dated 06.11.2018 {in W.P.(S) No.5979 of 2018} and 03.11.2018 { in W.P.(S) No.5971/2018} respectively, whereby the petitioners, who are working as Junior Data Entry Operator (Trainee) 'Grade E' have been transferred from CCL Heaquarters to magadh & Amarpali Area (M & A).

(2.) Mr. Kumar Harsh, learned counsel appearing on behalf of the petitioners submits that the order of transfer is not tenable in the eyes of law as the same has been done with mala fide intention. Learned counsel for the petitioners has assailed the transfer orders on the ground that en mass transfer cannot be termed and treated as a transfer on administrative ground as the transfer orders itself did not disclose any exigencies for such en mas transfer.

(3.) On the other hand, no counter-affidavit has been filed. Mr. Pooja Kumari, learned counsel appearing on behalf of the respondents vehemently opposes the contention of the learned counsel for the petitioner and submits that there is no illegality in the orders of transfer. Learned counsel further argues that already the respondents have considered and passed an order regarding their seniority, T.A, D.A etc. and same shall be regularized as per Rules of the Company.