- (1.) Both the petitioners are working as Head Travelling Ticket Examiner and Travelling Ticket Examiner, respectively, in the Northern Railways. They have filed the instant writ petition under Articles 226 and 227 of the Constitution of India for setting aside the order dated 2.7.2012 (Annexure P-7) passed by the Central Administrative Tribunal, Chandigarh Bench, Chandigarh (hereinafter referred to as the Tribunal'), whereby the Original Applications filed by them for quashing their transfer order dated 17.2.2012 (Annexure P-2) from Ferozepur Division to Delhi and Ambala Divisions, respectively, has been dismissed.
(2.) After hearing the learned counsel for the petitioners and going through the impugned order, and in the facts and circumstances of the case, we do not find any ground to interfere in the impugned order passed by the learned Tribunal.
(3.) Undisputedly, in this case the Vigilance Special Squad during the checking found that petitioner No.1 failed to regularize one irregular passenger and two passengers were without ticket in his duty coach, whereas petitioner No.2 was found to have been carrying nine irregular passengers in his duty coach and was having excess cash of Rs. 2100/-. On these allegations, a departmental enquiry was initiated against them which is still pending and both the petitioners were put to ground duty from the train duty.;