- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) The respondent is working as a Conductor in the establishment of the Appellants. He came to be transferred pursuant to an order made by the Corporation on 18.7.80. In that order it is noted that the respondent was transferred on his request and his seniority would be reckoned in the manner stated therein. However, he questioned the action of the Appellants in so far as it related to his seniority before the High Court in a writ petition. The High Court stated that the transfer had been effected on account of administrative exigencies and creation of a new division and, therefore, his seniority should not be affected to his disadvantage. The order made by the learned Single Judge was taken up in appeal which came to be dismissed. Hence this appeal by special leave.;