HEERA LAL Vs. STATE OF H.P. AND ORS

JUDGEMENT

(1.) THE Petitioner is aggrieved by Annexure P -1, order of transfer, whereby he has been transferred from Patwar Circle Purthy, Tehsil Pangi to Patwar Circle Taragarh, Tehsil Bhattiyat. Petitioner submits that he is willing to continue in the hard or tribal area. He has also indicated stations of his choice. There will be a direction to the second Respondent to look into the matter, in view of the submission as above, bearing in mind also the fact that the people are not normally willing to serve hard or tribal area. The needful shall be done within a week from the date of the production of a copy of this judgment along with a copy of the writ petition by the Petitioner. In case the substitute reports for duty, the Petitioner shall be relieved. However, he may not be compelled to join the transferred station and it will be 2 open for him to avail leave of the kind due till orders, as above, are passed by the second Respondent.

(2.) THE writ petition is disposed of, so also the pending applications, if any.