RAM KISHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner has filed the present writ petition under Article 226/227 of Constitution of India for issuance of writ in the nature of certiorari for quashing the order dtd. 19/5/2023 (Annexure P-4) passed by respondent No.2.

(2.) Learned counsel for petitioner inter alia submits that the petitioner has been transferred from Narnaul to Dabwali without considering the fact that wife of petitioner is suffering from various chronic ailments as indicated in Annexure P-1.

(3.) The petitioner is the only male member in the family to look after his ailing wife and he has been transferred to a place which is about 250 kms from his home. The petitioner has already approached the concerned official respondents for filing a detailed representation on 21/5/2023 (Annexure P-6) but the same has yielded no result.