Ajay Mohan Goel, J
1. By way of this writ petition, the petitioner has challenged Annexure P3 and Annexure P-4, dated 20.09.2024 and 24.09.2024, respectively, in terms
whereof, the petitioner has been transferred to Sub-Tehsil Nither, District Kullu as a Naib-Tehsildar, without allowing him to complete his normal
tenure at his present place of posting i.e. Tauni Devi.
2. When this case was listed on 26.09.2024, the following order was passed:-
“CMP No.18142 of 2024 Notice in above terms. The grievance of the petitioner is that without allowing him to complete his normal tenure at Tauni Devi,
where he was posted in the month of January, 2024, after his promotion against the post of Naib Tehsildar, he was firstly ordered to be transferred to Sandhol
vide Annexure P-3 and thereafter said order stands modified vide Annexure P-4 and now he has been ordered to be transferred to Sub Tehsil Nither, District
Kullu. Learned counsel for the petitioner submits that before his posting at Tauni Devi, the petitioner was serving at Sandhol, which station is about 50
kilometers away approximately from Tauni Devi.
Having heard learned counsel for the petitioner and taking into consideration the fact that the petitioner has not been permitted to complete his normal tenure at
Tauni Devi and the impugned transfer order does do not spell out as to what necessitated the transfer of the petitioner without allowing him to complete his
normal tenure at the said station, the operation of Annexure P-4 is hereby stayed till further orders. The petitioner shall be allowed to continue to serve at Tauni
Devi as a Naib Tehsildar, de-hors as to whether he stands relieved or not and respondent No.4 shall be directed to rejoin the station, where he was serving before
the issuance of notification dated 24.09.2024. In other words, respondentDepartment shall maintain status quo ante, as it existed before the issuance of
notification dated 24.09.2024.â€
3. I have heard learned counsel for the parties and also carefully gone through the pleadings i.e. the writ petition and the reply filed by the respondents
along-with documents appended therewith.
4. The petitioner has been transferred from Tauni Devi, where he was posted on promotion in the month of January, 2024. Before that he was serving
at Sandhole, where he served for a normal tenure though against a lower post. The distance between Tauni Devi and Sandhole is admittedly of about
50 Kms.
5. The reason given in the reply by the respondents justifying the transfer of the petitioner is that the transfer has been effected with the approval of
the Minister In-charge in terms of the policy of the respondents-State, governing transfers and further it is entirely for the employer to decide when,
where and at what point of time a public servant is to be transferred from his present place of posting. It is also the stand of the Department that the
cadre of the petitioner is a Divisional cadre and as the transfer has not been effected in violation thereof, therefore also, the impugned transfer order is
not amenable to judicial review.
6. In the considered view of this Court, the transfer of the petitioner from Tauni Devi to Sub-Tehsil Nither after a short stay of about eight months, in
the facts of this case, is not sustainable. Of course, it is the prerogative of the employer as to where an employee is to be posted but then said
prerogative cannot be exercised by the employer in an arbitrary way. It has to be exercised either on account of some administrative exigency or in
public interest.
7. The reply filed by the respondents does not spells out any administrative exigency or public interest which warranted the passing of the impugned
transfer orders.
8. This demonstrates that the issuance of the impugned transfer order is nothing but an act of colourable exercise of power by the Department simply
because the Department had the authority to do so.
9. Undoubtedly, transfer is an incidence of service but the employee when posted at a particular station has a legitimate expectation that there would
be some reasonable period for which he will be allowed to serve at a station even if he happens to be a Class I or a Class II employee. This
observation is being made by the Court for the reason that Deputy Advocate General submitted that the Transfer Policy of the State is not applicable
to Class I and Class II employees. This Court is of the considered view that de hors as to whether the Transfer Policy is applicable on the transfers of
Class I or Class II employees, fact of the matter still remains that even transfer of such incumbents cannot be actuated except due to administrative
exigency or in public interest, if the transfer is being effected soon after the posting of the employee at a particular station. Simply because an
employee happens to be a Class I or Class II employee he cannot be treated as a football and transferred from one station to other, at the whim of the
Authority without any valid justification for effecting the transfer.
10. Accordingly, in the light of the observations made hereinabove, as this Court is satisfied that the impugned transfer of the petitioner is not
sustainable in the eyes of law as the same has not been effected either on the basis of any administrative exigency or in public interest, but is a result
of the colourable exercise of power, by the Authority, therefore, this writ petition is allowed. Impugned Annexures P-3 and P4 qua the petitioner are
quashed and set aside and the respondents are directed to allow the petitioner to continue to serve at Tauni Devi, District Hamirpur, for a reasonable
period of time.
11. The petition stands disposed of, so also the pending miscellaneous application(s), if any, also stand disposed of.