JAGDISH KUMAR Vs. STATE OF H P

JUDGEMENT

(1.) The appellant approached this Court with certain grievances regarding transfer. The learned Single Judge dismissed the writ petition on merits. We do not find any ground to interfere with the order of transfer since the learned Single Judge has dealt with all the grounds raised by the petitioner. It is also pointed out that the appellant has already joined the duty at the transferred station. The appellant prays for an opportunity to make a representation as and when the general transfers are made.

(2.) The learned Deputy Advocate General submits that any employee can make a representation for consideration at the time of general transfers. In the event of the representation being filed by the appellant at the time of general transfers, the same shall be considered and appropriate orders will be passed thereon.

(3.) Subject to the above, the appeal is dismissed.