DESH RAJ Vs. STATE OF H P

JUDGEMENT

(1.) THE petitioner has prayed for quashing and setting-aside office order dated 4.9.2001 Annexure A-4 with a direction to the respondents to allow the petitioner to continue to serve at the present place of posting.

(2.) THE case of the petitioner in brief is that vide office order dated 4.9.2001, he has been repatriated in the present department illegally, arbitrarily and without following the prescribed norms for the purpose. It is not necessary to go in detail the stand of the petitioner in view of short controversy involved in the petition.

(3.) PRESENT case is covered by judgement dated 2.8.2010 passed in CWP(T) No. 3221 of 2008. The file of CWP(T) No. 3221 of 2008 was also called. In that case, the petitioner had challenged Annexure P-5, which is similar to Annexure P-4 in the PRESENT petition. A co-ordinate Bench of this court has decided CWP(T) No. 3221 of2008 on 2.8.2010 and passed the following order:-