SANJAY KUMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Pursuant to the orders dated 07.07.2017, 13.07.2017, 07.12.2017 and 12.12.2017, a photocopy of the file pertaining to the transfer of the petitioner as Principal, Government Industrial Training Institute, Gohana, to the Government Industrial Training Institute, Nagina (Mewat), has been produced in Court by the learned State counsel, wherein it is seen that a noting has been made (at page 11 of the file produced before this Court), by the Minister for Industrial Training (shown as ITM), requesting the Chief Minister that "the following transfers may kindly be approved"; the number of persons sought to be transferred being 16, including petitioner Sanjay Kumar and one Sh. Sandeep Kumar Ahlawat, respondent no.3 herein.

(2.) In the said noting, it is proposed that the petitioner be transferred from GIT, Gohana to GIT, Nagina, against a vacancy, and similarly Sandeep Kumar Ahlawat be transferred from GIT, Hansi to GIT, Gohana, "against Sh. Sanjay Kumar".

(3.) The noting file further shows that as recorded by the OSD to the Chief Minister, the CM had approved the above proposal, except in the case of one Gajender, at Sr. No.15 of the list.