Gopal Krishan Vyas, J. - (1.) This writ petition has come up today on application filed under Article 226(3), Constitution of India. With the consent of the parties, however, the matter is finally heard.
(2.) This writ petition has been filed by the employee of the respondent company who is discharging the duties in substantive capacity on the post of Chargeman (Mechanical) in Civil Department against order of intra transfer dated 22.8.2011 and prayed that same may he quashed and set aside and further the respondents may be directed to allow the petitioner to discharge the duties at the place where the petitioner was working prior to passing the order dated 22.8.2011.
(3.) The main grievance of the petitioner is that transfer order is in contravention of the circular dated 10.8.201 1 (Annex.8) issued by the Senior Manager (Human Resources) of the respondent company. in which, it is specifically provided that employees will furnish option who are working as Chargeman or Turner for working in the mines and, further, a specific condition was imposed that after receiving option forms, transfer order will be issued according to sequence and in absence of receiving any option form the transfer order would be made according to seniority and junior most person will be transferred.;