KRISHAN LAL Vs. STATE OF HP

JUDGEMENT

(1.) THE petitioner has prayed for following relief in the writ petition:-

(2.) IT is the contention of the petitioner that he is entitled for transfer having served in the tribal/ hard area. According to the petitioner he has been working in the tribal/ hard area around 21 years. The learned Senior Additional Advocate General points out that such a transfer can be permitted only against the permissible quota. But according to the petitioner many of his juniors have been transferred. There will be direction to first respondent to examine the case of the petitioner and take appropriate action on Annexure P-2. The needful shall be done, adverting to the submissions which have been recorded above within a period of three weeks from the date of production of copy of this judgement alongwith a copy of writ petition by the petitioner before first respondent.