PURSHOTAM GULERIA Vs. STATE OF HP AND OTHERS

JUDGEMENT

(1.) PETITIONER has prayed for the following reliefs: -

(2.) NOW , in terms of the impugned order dated 31.7.2013 (Annexure P -6), in compliance of this judgment, petitioner stands transferred from Solan to the Office of Child Development Project Officer, Nalagarh, District Solan.

(3.) VIDE judgment dated 29.4.2012, we had allowed the petitioner to make representation giving stations of his choice, leaving it to the competent authority to accommodate the petitioner in terms of the Transfer Policy. State, in its response, has justified the transfer from Solan to Nalagarh for the reason that Nalagarh, which is having 71 Gram Panchayats, against a sanctioned strength of 4 has only one person, whereas in Solan, all posts stand filled up. No doubt, petitioner is to retire within next seven months, but however, one cannot lose sight of the fact that petitioner's services are better required at Nalagarh, which in fact is not far off from Solan. Also respondents have taken action, based on administrative exigency and in public interest, considering the fact that he remained posted at Solan, his home town, during major period of his service. Petitioner has also completed his normal tenure of posting at Solan.