V.KAMESWAR RAO,J. - (1.) At the outset I may state, vide this common order I sh all decide, W.P.(C) 12674/2019 and connected applications as well W.P.(C) 12674/2019 and connected matter Page 1 as W.P.(C) 4421/2020 and connected applications, as the petitioner is common in both the petitions and the issue raised in the petitions are interconnected.
(2.) This petition has been filed with the following prayers: "A. Quash and set aside the impugned Officer order of respondents (CCRT) issued vide CCRT/11017/07/2019 (Pt)/895 and 896Dated26/11/2019 placed at Annexure P/1 (Colly), declaring as illegal, arbitrary and discriminatory. B. Direct the respondents (MoC) to constitute committee on respondents (CCRT) to investigate the matter that under which authority respondents (CCRT) has issued this illegal, arbitrary and discriminatory Office Order of transfer and also take necessary disciplinary action against the respondents (CCRT) in accordance to CCS (Conduct) Rules. C. Issue of Writ Order of Quo-warranto as under which authority Honaray Chairperson has power to promote to the post of Deputy Director to Director. D. Issue a Writ Order of Prohibition to prohibit/stop the respondents to post out the petitioner from CCRT New Delhi to any other place of India as the W,P (C )-11592/2019 is sub judiced and pending before this Hon'ble Court, in the interest of Justice. E. Issue a Writ Order of Mandamus, quo-warranto and prohibition or any other Writ/Directions/Order as may be deemed just and proper in the facts and circumstances of the case. F. Award Cost."
(3.) The petitioner, a post graduate was appointed to the post of Administrative Officer in Group 'B' service in Pay Band-2 (Rs. 9300- 34800 + Grade Pay Rs. 4600/- w.e.f September 12, 2011 ('Appointment Letter', for short) in Centre for Cultural Resources and Training ('CCRT', for short), New Delhi under the Aegis of Min istry and of Culture, respondent No.1.;