JAIPAL Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The instant appeal filed under Clause X of the Letters Patent is directed against the order dated 1.11.2010 passed by the Learned Single Judge holding that transfer matters concerning employees do not call for any interference of the writ Court.

(2.) The appellant has been transferred vice respondent No.4 Baldev Singh and made grievance by alleging that he (Baldev Singh) played some role influencing the official respondents to cancel his transfer. It is appropriate to mention that on 6.9.2010 Satish Kumar, Forest Conservator, was transferred from Chhachhrauli Range to Sadhaura Beat vice respondent No.4 Baldev Singh, Forest Conservator (P-1), which is alleged to have been cancelled on the influence exerted by respondent No.4 (P-2).

(3.) We have heard the learned counsel. We are of the considered view that no interference in the transfer is warranted. The appellant is at liberty to pursue his remedy on administrative side.