Sudhir Agarwal - (1.) LIST revised. None appeared for the petitioner. Sri Govind Saran, learned counsel for the respondents is present. I have perused the record and have also heard Sri Govind Saran at length.
(2.) THESE four writ petitions involve common question of fact and law and, therefore, are being considered and decided finally by this common judgment under the Rules of the Court at this stage as agreed by learned counsel for the respondents. The Writ Petition No. 59860 of 2008 has been filed by Vinod Kumar, Head Constable appointed in Railway Protection Special Force. It is not in dispute that the recruitment and conditions of service of the members of Railway Protection Force are governed by Railway Production Force Act, 1957 (hereinafter referred to as "Act, 1957").and the Railway Protection Force Rules, 1987 (hereinafter referred to as "Rules, 1987") framed thereunder and as amended from time to time. The petitioner was appointed as Constable on 14.2.1996. This appointment was made in Railway Protection Special Force, a force constituted under Act, 1957. This is admitted to the respondents also as is evident from para 9 of their counter-affidavit. The petitioner sought transfer to Railway Protection Force, North Eastern Railway and the same was allowed vide order dated 23.4.2008 (Annexure- 1 to the writ petition) passed by the Deputy Secretary/ABE Railway Board. The name of the petitioner, Vinod Kumar is at serial No. 78. The order of transfer states that "DG/RPF has approved the inter railway transfers of the following Head Constable/RPSF staff on bottom seniority and in the same rank of their batchmates (promoted under Rule 70 only). These transfers shall be on usual terms and conditions governing such inter railway transfer on request" Pursuant to the aforesaid order the Commanding Officer No. 2 Bn. RPSF, Gorakhpur issued an order dated 29.4.2008 which also contains the same language as mentioned above in respect to transfer and the name of the petitioner, Vinod Kumar is mentioned at Serial No. 15 thereat. The petitioner was consequently issued a movement order dated 9.5.2008 by Commander ('B' Coy 2 Bn. RPSF, Gorakhpur). The petitioner ultimately joined the duty of Head Constable in RPF pursuant to the aforesaid transfer. Thereafter the petitioner received a letter dated 14.9.2008 asking him to exercise option for absorption on the post of Constable in the feeder cadre at the place of transfer or to go back wherefrom he has come. A copy of the said letter dated 17.9.2008 issued by the Chief Security Commissioner, Railway Protection Force, Gorakhpur is on record as Annexure-5. to the writ petition. The petitioner was informed that the aforesaid letter was issued in furtherance of the letter dated 4.8.2008 wherein a similar option was required to be given by all the persons who have come on transfer on request with the bottom seniority from Railway Protection Force from another zonal railway.
(3.) AGGRIEVED by these two orders which required the petitioner to give option for absorption of the feeder cadre, the petitioner has filed this writ petition. Writ Petition No. 55164 of 2008 has been filed by eight petitioners, where also the facts and documents as referred to above are similar and the details of the date of appointment and date of transfer are as under: JUDGEMENT_373_ADJ1_2011Image1.jpg ;