JEEWA NAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner is aggrieved by Annexure P-1 order of transfer. According to the petitioner, he has disturbed only to accommodate the private respondent, but as rightly pointed out by Learned Deputy Advocate General, the petitioner has completed around four years at the present station. THE petitioner has pointed out various domestic inconveniences also.

(2.) ALL these aspects, the petitioner may point out before the Director, Elementary Education in the representation. The petitioner may also point out open vacancies, where the petitioner could be conveniently accommodated.

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