AI Structured Summary
Not yet generated for this judgment
Judgment
Amol Rattan Singh, J
All cases listed today have been taken up for hearing by way of video conferencing because of the situation existing due to the COVID-19 pandemic.
By this petition, the petitioner seeks issuance of a writ in the nature of 'CERTIORARI', setting aside the impugned transfer order dated 08.09.2020 (copy Annexure P-3), passed by respondent no. 2, i.e. the Director General, Skill Development and Industrial Training Department, Panchkula, as the petitioner has allegedly been transferred in violation to the transfer policy.
Learned counsel for the petitioner submits that the petitioner has been transferred against the policy, Annexure P-4, which prohibits transfer of persons of the petitioners' cadre from one place to another for a period of 05 years, with the petitioner having been transferred after only 2½ years.
Whereas that may be actually true, however, it is seen that the petitioner has simply been transferred from the Government I.T.I (Women), Hisar, to the Government I.T.I., Hisar, i.e. within Hisar itself.
Consequently, I see absolutely no ground to interfere in the matter.
Dismissed.