- (1.) Heard learned Counsel for the Appellants and Shri Anil Mehrotra, learned Counsel appearing for the Respondents.
(2.) The Appellants, who were appointed as Meter Tester, came up before this Court assailing the order of their transfer as Technician Grade-II to another Division, on the ground that they could not have been transferred on the said post, as it was not permissible for the Respondents to transfer them from their original post to any other post carrying any other designation.
(3.) Learned Counsel for the Appellants has not been able to point out any provision, which may impede such a transfer. Even otherwise, from a perusal of the judgment of the Apex Court in the case of Hydro-Electric Employees Union U.P. and Ors. v. Sudhir Kumar Sharma and Ors., 1999 83 FLR 834 , it is evident that such a plea has already been rejected by the Supreme Court.;