IQBALJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Writ petition is filed under Article 226 of the Constitution for issuance of a writ in the nature of Certiorari for quashing the impugned orders dtd. 7/7/2022 (P-1) and 8/7/2022 (P-2) whereby petitioner was transferred from Jalandhar to Head Office Mohali and on the very next day from Head Office, Mohali to Makhu, District Ferozepur.

(2.) Contends that petitioner has been transferred on five occasions in the past five months. Also contends that transfer is not on administrative grounds; rather a counter-blast in view of the fact that petitioner tried his best to execute the orders to recover the Shamlat deh from encroachers of the village. Also contends that petitioner is going to retire on attaining the age of superannuation on 31/12/2022. Further contends that orders impugned are in violation of transfer policy dtd. 23/4/2018 (Annexure P-3).

(3.) Heard learned counsel for the petitioner and perused the paper-book.