J&K&L High Court: Transfer Guidelines are Not Binding and Cannot Limit an Employer’s Transfer Powers - (25 Mar 2026)
SERVICE
High Court of Jammu & Kashmir and Ladakh held that employees cannot claim a right to a specific posting based on transfer guidelines, as these administrative instructions lack statutory force and cannot restrict the employer’s authority to make transfers.
Tags : TRANSFER GUIDELINES EMPLOYER’S TRANSFER POWERS
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