PARDEEP KUMAR Vs. THE STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner seeks for issuance of a mandamus to transfer the petitioner from IRB Commando Battalion as he has requisite qualification and passed the test for favourable consideration. Among other grounds, the petitioner's grievance is that the person junior to him Charanjit Singh had been transferred to the Commando Formation while he has been denied such a transfer.

(2.) THE counsel appearing for the State points out that it was a policy decision not to transfer persons like the petitioner, who were also qualified in certain trades such as Driver, Carpenter, Mali etc. Since the petitioner was a Driver, in terms of the policy, he could not be transferred.

(3.) THE writ petition is allowed.