AI Structured Summary
Not yet generated for this judgment
Judgment
Jagmohan Bansal, J
On 28.01.2026, the following order was passed:-
“ The present writ petition has been filed under Articles 226/227 of the Constitution of India seeking issuance of a writ in the nature of mandamus directing respondent No.3 to follow the provisions of Model Online Transfer Policy dated 23.05.2025 and allow the petitioners for participating in the Online Transfer Policy by treating them under 'Notional Category.'
Notice of motion.
Mr. Deepak Balyan, Addl. AG Haryana, having been served with an advance copy of petition, accepts notice on behalf of the respondent-State and prays for time to file reply.
Learned State counsel may file reply within a period of 03 working days from today with an advance copy thereof to counsel opposite.
Adjourned to 09.02.2026.
To be shown in the urgent list.”
Learned counsel for the petitioners submits that respondent has issued clarification dated 08.02.2026 and case of petitioners falls under Serial No.2 of Para 3 of said clarification. Petitioners would be considered under Notional vacancy/category, thus, their petition at this stage has rendered infructuous. They may be granted liberty to file fresh petition(s), if cause survives.
The petitioners have pointed out Para 3 of the clarification which reads as:-
“3. The matter was been examined and keeping in view the principles of law, vision of the policy, while implementing the policy for the first time and it has been decided as under :-
Sr.
No.
Time Frame
Decision
1
Time Frame 1 (before Date of Notification of Policy)
No one to be under Notional vacancy/category being first drive under the current policy.
2
Time Frame 2
(Between Date of Notification and Qualifying date)
To be considered under Notional category as a one time measure only.
3
Time Frame 3 (After Qualifying date)
To be considered under Notional vacancy/category in next transfer drive and not in the ongoing transfer drive.”
Disposed of with aforesaid liberty.