PARMINDER SINGH Vs. BHARAT SANCHAR NIGAM LIMITED & ANOTHER
LAWS(P&H)-2016-2-349
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 26,2016

PARMINDER SINGH Appellant
VERSUS
Bharat Sanchar Nigam Limited And Another Respondents

JUDGEMENT

M.JEYAPAUL,J. - (1.) The orders of transfer passed by the respondents transferring the writ petitioners to Jammu & Kashmir which is one of the hard tenure stations were challenged before the Tribunal. The Tribunal chose to dismiss the plea for quashing the orders of transfers.
(2.) Writ petitioner Parminder Singh who was appointed in erstwhile Department of Telecommunication as Telecom Operator in the year 1983 was promoted as Junior Telecom Officer (JTO) on 15.11.1993 and posted in Ferozepur. On 4.10.2004, he was promoted to the cadre of Sub Divisional Engineer (SDE) and posted at Chandigarh, Punjab Circle. Writ petitioner Pritpal Singh was posted as Junior Telecom Officer (JTO) from 1.3.1993 to 24.4.2002 in Ferozepur SSA. He was posted as Assistant Director (Vigilance) in Circle Office, Chandigarh.
(3.) Both the above writ petitioners have challenged the order of their transfer passed by the respondents from Punjab Circle to Jammu and Kashmir Circle which is a hard tenure station.;


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