Jaswant Singh, J. - (1.) PETITIONER is working as a Upper Division Clerk with the respondent -UHBVN Limited. He has challenged the order dated 7.11.2013 (P -3) whereby he was transferred from Kurukshetra to Murthal.
(2.) HAVING heard learned counsel for the parties and perused the paper book, this Court finds that there is no merit in the present writ petition. Although by referring to two transfers within Kurukshetra city, ground of mala fide is sought to be raised, however, the same cannot be accepted at all. Transfer is an incidence of service and the employee is liable to serve wherever posted. On the pointed query, it is conceded that the petitioner from the year 1985 to 2011 had remained posted in District Sonipat. In the year 2011 on promotion to the post of Upper Division Clerk he was transferred to Kurukshetra and now after two years he has been transferred back to Murthal. It is also not disputed that the transfer order has been implemented since last more than six months and the petitioner has joined his place of posting at Murthal.
(3.) IN view of the aforesaid position, no further adjudication is required.;