AI Structured Summary
Not yet generated for this judgment
Judgment
Arun Monga, J
Grievance of the petitioners stems from an impugned order dated 06.10.2022 (Annex.6), vide which the appeal filed by the respondent has been allowed while directing that in case transferred employee was on probation, he/she shall not be relieved. However, during the pendency of writ proceedings, a co- ordinate bench of this Court passed an interim order dated 31.01.2023 staying the implementation of the aforesaid order.
Aforesaid stay order continues to subsist in favor of the petitioners till date.
Transfers are a standard and integral aspect of government employment conditions. Employees do not possess an inherent right to demand continuation of their service at a specific location.
This court ordinarily refrains from intervening in transfer matters, acknowledging administrative needs for employees to fulfill their duties at assigned locations.
In the instant case, given the duration of the interim protection granted by this court, its utility appears to have waned over time.
Be that as it may, the interim order is made absolute, but with liberty to the State to pass fresh orders in future, if necessary due to administrative exigency.
In the parting, it is made clear that granting liberty to pass fresh orders is not to be construed as a direction of this Court to necessarily pass fresh orders in case there is no such requirement otherwise.
Disposed of as above.