SHASHI PAL SINGH Vs. B.S. SIROHI AND OTHERS

JUDGEMENT

(1.) THE twin grievances of the petitioner is that he has lodged a report against respondent No. 3, hut respondent No. 2 by his letter, dated 19th September, 1991 has directed the Investigating Officer not to investigate against respondent No. 3 and further that by means of the order dated 10th October, 1991 he has been transferred. Heard counsel for the parties. The investigating Officer is directed to ignore the letter, dated 19th September, 1991 sent by respondent No. 2 and to act in accordance with law on the complaint made by the petitioner. This court in exercise of its power under Article 226 of the Constitution does not interfere with an order of transfer, if it has -been made by the authority which is competent to do so and it is contemplated in the service condition. The court is not inclined to grant any relief to the petitioner with regard to his transfer.

(2.) WITH these directions the petition is finally disposed of.