TASBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Tasbir Singh has filed the present writ petition under Art. 226/227 of the Constitution of India seeking directions of this Court against respondents No. 1 and 2 to allow him to continue to serve at Fatehgarh Churian where he has joined on 30.6.1999 on transfer from Civil Hospital, Dera Baba Nanak and cancel his transfer order back to Dera Baba Nanak within a period of one week.

(2.) The case set up by the petitioner is that he was transferred to Fatehgarh Churian being a couple case on his own request. So much so he joined his duties at Fatehgarh Churian on 30.6.199 and thereafter he was ordered to resume his duty at Dera Baba Nanak back within a span of one week and this action on the part of respondents No. 1 and 2 is illegal and against the public policy and it has been so done in order to accommodate respondent No. 3, who has been posted at Fatehgarh Churian.

(3.) The plea of the petitioner has been contested by respondents No. 1 to 3. Respondent No. 3 was earlier posted at Panwan and from Panwan he was transferred to Fatehgarh Churian w.e.f. 1.3.1998 on his own request.