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Anju And Others vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · Decided on 5 October 2020 · Citation: (2020) 10 P&H CK 0019

HON’BLE JUDGES
Hari Pal Verma, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 15906 Of 2020
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Judgment

11 paragraphs · 350 words

JUDGMENTTAG-JUDGMENT

Hari Pal Verma, J

The matter has been taken up for hearing through video conferencing due to outbreak of COVID-19.

Through the instant civil writ petition filed under Article 226/ 227 of the Constitution of India, the petitioners, who are working as Clerks in different schools in the Education Department of the State of Haryana, have approached this Court, so as to seek quashing of the order dated 14.08.2020 (Annexure P-5) passed by the Joint Director (Administration-1), Secondary Education, Haryana, whereby the petitioners have been transferred at some far off places in violation of the policy guidelines formulated by the Education Department, State of Haryana and in contravention of the rules.

Learned counsel for the petitioners has argued that the transfer of the petitioners was not in consonance with the transfer policy dated 07.08.2020 and, therefore, the impugned transfer order deserves to be set aside.

Learned State counsel has produced a copy of the judgement dated 11.09.2020 passed by this Court in CWP No.13907 of 2020 titled as Rahul Sharma and another Versus State of Haryana and others, which is taken on record.

I have heard learned counsel for the parties.

The controversy involved in the present petition has already been taken note of by this Court in CWP No.13907 of 2020 and the petitioners are similarly placed as in CWP No.13907 of 2020.

Accordingly, the present petition is disposed of in terms of the judgment passed by this Court in CWP No.13907 of 2020 titled as Rahul Sharma and another Versus State of Haryana and others. The petitioners are permitted to submit their respective representations against their transfers, if they are so aggrieved, within one week from today and in the event of receipt of such representation(s) by the respondents within the aforesaid period, the Grievance Redressal Forum of the department shall consider the case of the petitioners on their merits and in accordance with the guidelines/policy so formulated in the State of Haryana.

Meanwhile, status quo as on date as regard the posting shall remain in force for a period of one month from today.

Disposed of.