SANJEEV PRAKASH SHARMA,J. - (1.) The petitioners have prayed to quash and set aside the order dated 4.2.2020 and restored the order of transfer dated 13.8.2019 passed in their favour earlier and have further prayed to quash and set aside the order dated 27.1.2020 whereby Clause-6 of the Memorandum dated 22.5.2018 was amended.
(2.) Learned counsel for the petitioner submits that vide Memorandum dated 22.5.2018, the Rajasthan Rajya Vidyut Utpadan Nigam Limited (hereinafter referred to as 'RRVUNL') introduced a 'One Time Special Transfer Scheme' and the employees were asked to given choice as per scheme of their transfer. Learned counsel submits that as per the said scheme, all candidates were required to submit their option by 20.6.2018. It was specifically mentioned in the scheme that such a scheme is being introduced only for one chance and in future, no employee shall be allowed to take any claim nor an employee who has already taken advantage under the scheme shall be allowed to seek a review of his application.
(3.) As per Clause-11 of the scheme, once a person has been posted under the special transfer scheme, he/she would not be entitled to be transferred to any other scheme or in other place. Thus, he submits that the 'One Time Special Transfer Scheme' was a final option which a person could make upto the last date of 20.6.2018 and the same could not be withdrawn. In pursuance of the said scheme, the petitioners had applied for seeking the transfer to Kota Thermal Project from where they were earlier working at Ramgarh Thermal Project.;