- (1.) By way of this writ petition, the petitioner has impugned the order dated 14 th February, 2012 (Annexure P-1), whereby he has been transferred from Faridabad to Panchkula.
(2.) As per the averments made in this petition, the petitioner joined respondent-department as a Building Inspector (now designated as Junior Engineer) in the year 1993 and is having a very good service record. The petitioner was transferred to the office of Senior Town Planner, Faridabad in the month of December, 2010 and is working as such. According to the petitioner, respondents No.2 and 3 had shown interest for regularization of un-authorized construction of many industrial units at Faridabad, for which the petitioner refused to give a favourable report at their asking. Since the petitioner did not bow under the pressure of respondents No.2 and 3, he was ordered to be transferred immediately vide impugned order dated 14 th February, 2012 (Annexure P-1).
(3.) A reference has been made to the various orders of composition fee as assessed by respondents No.2 and 3 for many industrial units to say that the same was done by them illegally and to support the argument that since the petitioner did not give a favourable report to such units at the asking of respondents No.2 and 3, the impugned order of transfer has been passed malafidely.;