CHANCHAL KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner, an Assistant Sub Inspector (ASI) working in the Directorate of Police, Communication and Technical Services, is aggrieved by and dissatisfied with his transfer to General Police Executive Force for Traffic Duties vide Office Orders dated 19.8.2010, Annexure P-2 and 8.9.2010 Annexure P-3, has filed the present petition on the following prayer:-

(2.) IN the reply filed on behalf of the respondents the following stand has been taken in paras 3 to 5 :-

(3.) THE writ petition, so also the pending application(s), if any, stand disposed of in the above terms.