Tejinder Singh Dhindsa, J. - (1.) The petitioner, who is serving on the post of Executive Engineer, has filed the instant petition assailing the order dated 31.7.2016 (Annexure P-1) issued by the Principal Secretary to Govt. Haryana, Urgan Local Bodies Department and in terms of which he has been transferred from Municipal Corporation, Faridabad to Municipal Corporation, Gurgaon.
(2.) The contention raised by counsel is that by virtue of such transfer the chances of promotion of the petitioner to the higher post would be adversely effected. It is further submitted that the common seniority of the employees across the Municipal Corporations, Haryana has not been maintained and under such circumstances the petitioner could not have been transferred from one Corporation to another. Reliance has also been placed upon document placed on record at Annexure P-2 to contend that employees of Municipal Corporation, Faridabad would be considered for promotion against vacancies falling in Municipal Corporation, Faridabad only. Even on the strength of Annexure P-2 it is contended that the petitioner could not have been displaced from Faridabad and sent to Gurgaon.
(3.) Having heard learned counsel for the petitioner at length, this Court is of the considered view that the present petition is bereft of merit and deserves dismissal.;