JAGRUP SINGH Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) This civil writ petition has been filed under Article 226/227 of the Constitution of India, praying for issuance of a writ in the nature of certiorari, quashing Order dated 19.7.2010 (Annexure P-3).

(2.) Vide Annexure P-3, the petitioner who is serving as Deputy Ranger, Forest Department, Lehragaga Range (Sangrur Division) has been transferred to Budhlada Range (Mansa Division).

(3.) On a query of the Court, it has been informed that the petitioner has been posted in Lehragaga Range for three years.