MANOHAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE challenge in the present petition is to the order at 1.8.2012 (Annexure P-3) endorsed on 1.8.2012, whereby amongst other employees the petitioner, who is holding the post of Chief Agriculture Officer in the Department of Agriculture, State of Punjab has been transferred from Tarn Taran to Kapurthala.

(2.) LEARNED counsel for the petitioner contends that the petitioner has been a victim of frequent transfers inasmuch as he has been transferred four times in the last three years. Still further, learned counsel submits that the age of superannuation of the petitioner is 31.3.2013 and as such the transfer order has been passed in clear disregard of the transfer guidelines/policy (Annexure P-4).

(3.) ACCORDINGLY, the present petition is disposed of in terms of granting liberty to the petitioner to approach respondent-authorities in terms of filing a representation against the order of transfer. In the eventuality of any such representation being filed, the same shall be decided strictly in accordance with law and in the light of the guidelines/instructions (Annexure P-4) within a period of one week of the date of submission of such representation.