PRITAM PAL Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) THE petitioner, who is serving as a Sub Inspector under the Punjab Police has filed the instant writ petition impugning the order dated 13.6.2013, whereby he has been transferred from Border Range, District Gurdaspur to Bathinda Range. Learned counsel for the petitioner would submit that it was only on 18.2.2013 that the petitioner had been transferred from Commissionerate, Amritsar to Gurdaspur on compassionate grounds. Counsel would argue that only after a period of four months the petitioner is sought to be re -located again. It is further contended that the petitioner would attain the age of superannuation on 28.2.2014 and even on such ground the transfer would be violative of the Transfer Policy/Guidelines dated 19.4.2012 (Annexure P -3), whereby under Clause 2(b) it is clearly stipulated that govt. employees, who are due to retire within the next two years may be allowed to continue in the same district or the station of posting till retirement.

(2.) LEARNED counsel for the petitioner has been heard at length.

(3.) LEARNED counsel for the petitioner would categorically submit that in pursuance to the impugned transfer order dated 13.6.2013 the petitioner has not been relieved from Border Range, District Gurdaspur and he continues to serve at Gurdaspur as of date. Accordingly, while declining to interfere with the impugned transfer order in the present writ petition, I deem it appropriate to dispose of the same with a direction to respondent no. 2 to consider the grievance of the petitioner as regards his transfer from Border Range, Gurdaspur to Bathinda Range and to take a final decision on his representation dated 20.6.2013 (Annexure P -5) within a period of 10 days from the date of receipt of a certified copy of this order.