Arun Bhansali, J. - (1.) This writ petition has been filed by the petitioner aggrieved against the order dated 26.10.2017 passed by the respondents, whereby, the petitioner has been temporarily transferred from Central State Farm ('CSF') Sardargarh to CSF Raichur (Karnataka) for a period of three months.
(2.) The petitioner, who is working on the post of Tractor Driver was transferred from CSF Hisar to Sardargarh (Rajasthan) by order dated 13.7.2016. Whereafter, by the impugned order, he has been temporarily transferred to Raichur. Several submissions have been made in the writ petition questioning the action of the respondents on the ground of alleged bias on account of petitioner's trade union activities, the fact that petitioner is due to retire within two years and that he being a low paid employee is sought to be transferred about 2,500 k.m. away from the place of present posting.
(3.) A response has been filed by the respondents, inter alia, indicating that the reason for petitioner's temporary transfer is indicated in the order dated 26.10.2017 itself, wherein, on account of urgent requirement of drivers at CSF Raichur for preparing the field before losing moisture of upper crust of soil and to cope-up with work on priority, the petitioner was transferred temporarily for a period of three months.;