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Punjab & Haryana HC: Denial of Inter-Utility Transfers Without Policy Nexus Violates Article 14 - (13 Apr 2026)

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Punjab & Haryana High Court held that denying inter-utility transfers only to lower-ranking officials without any rational nexus to the policy objective is arbitrary and violates Article 14, as such classification between employees lacks justification and serves no stated purpose.

Tags : INTER-UTILITY TRANSFERS   POLICY   VIOLATES  

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