Mohinder Pal, J. - (1.) THIS judgment will dispose of aforesaid Wit petitions filed by the petitioner.
(2.) THE petitioner is working as an Executive Officer -cum -Secretary in the Haryana State Agricultural Marketing Board (hereinafter referred to as the respondent -Board). It has been pleaded that he was time and again transferred from one station to other within a short span of time. According to him, the transfers are not as per the transfer policy of the Haryana Government which provides that transfer orders have to be kept minimum j »d an employee may be allowed to work at least for three years at one place. In Civil Writ Petition No.984 of 2008 prayer of the petitioner is for issuance of a "writ in the nature of certiorari, thereby quashing the order dated January 17, 2008 (Annexure P -10) whereby he was transferred from Market Committee, Uklana to Market Committee, Naneola with immediate effect.
(3.) IN Civil Writ Petition No. 1360 of 2008, the prayer is for issuance of a writ in the Stature of certiorari, thereby quashing the suspension order dated January 23, 2008 (Annexure P -12).;