Sunil Kumar Tundwal vs Union Of India And Others
2024 Latest Caselaw 9267 P&H

Punjab-Haryana High Court

Sunil Kumar Tundwal vs Union Of India And Others on 30 April, 2024

Author: G.S. Sandhawalia

Bench: G.S. Sandhawalia

                              Neutral Citation No:=2024:PHHC:059372-DB
                                                               2024:PHHC:059372-DB

LPA-254-2024 ( O&M )                                                      -1-

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                                            LPA-254-2024 ( O&M )
                                                   Date of decision : 30.04.2024

Sunil Kumar Tundwal
                                                                   .......Appellant
                                  Versus
The Union of India and others
                                                                 .......Respondents


CORAM:     HON'BLE MR. JUSTICE G.S. SANDHAWALIA, ACTING CHIEF JUSTICE
           HON'BLE MS. JUSTICE LAPITA BANERJI


Present:      Mr. Aditya Yadav, Advocate,
              for the appellant.

              Ms.Madhu Dayal, Advocate,
              for respondents No.2 to 4.

                           ****

G.S. SANDHAWALIA, ACTING CHIEF JUSTICE ( Oral )

1. The present appeal is directed against the order dated 20.01.2024

passed by the learned Single Judge, whereby CWP-1271-2024 filed by the

appellant herein was dismissed, and the order dated 12.12.2023 (Annexure

P-10) whereby request of the writ petitioner to continue on the post of

Manager at Rewari was rejected and he was asked to join at Jind, was upheld.

2. Learned counsel for the appellant has referred to his counter-

affidavit dated 25.04.2024, to submit that there are other persons, who are

continuing to work in Rewari Centre beyond a period of five years.

3. It is settled principle that the writ court will not as such go into

the issue of transfer till there is any malafide alleged. As per the settled law, in

the absence of the same, if by way of an exigency, an employee has been

transferred, it is not within the purview of the judicial review as such to

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Neutral Citation No:=2024:PHHC:059372-DB 2024:PHHC:059372-DB

LPA-254-2024 ( O&M ) -2-

interfere with the orders of transfer. Reliance can be placed upon the

judgments of the Apex Court in Union of India Vs. S.L. Abbas, (1993) 4 SCC

357; State of U.P. and others Vs. Gobardhan Lal, 2004 (2) SCT 368; and

Rajendra Singh and others Vs. State of Uttar Pradesh and others, (2009) 15

SCC 178.

4. In such circumstances, we are of the firm opinion that there is no

scope for interference in the well reasoned order passed by the learned Single

Judge.

5. Resultantly, the appeal is dismissed in limine.

( G.S. SANDHAWALIA ) ACTING CHIEF JUSTICE

( LAPITA BANERJI ) JUDGE April 30, 2024 ndj

Whether speaking/reasoned Yes Whether reportable No

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