VIJAY PAL Vs. STATE OF H P

JUDGEMENT

(1.) PETITIONER, who is working as Deputy Range Officer in the Forest Department of Himachal Pradesh, is aggrieved by order dated 7th September, 2010, copy Annexure P-2, vide which he has been transferred from Check Post Palsehar, Mandi Forest Division to Kanda Check Post in Nachan Forest Division. His contention is that only eight days prior to the issuance of this order, he had been transferred to Bindrabani Check Post, Mandi and that his transfer, vide Annexure P-2, within a few days, is contrary to the policy of the government. Also, it is his contention that his wife is sick, one daughter is blind and he is going to retire in November, 2011 and, therefore, as per guidelines issued by the Government, he is required to be posted at a place of his choice. Whether reporters of the local papers may be allowed to see the judgment?

(2.) RESPONDENTS No.1 to 3, in their reply, have stated that the petitioner was required to join at Check Post Bindrabani, by way of temporary measure, as the Deputy Range Officer posted at the said Check Post retired on 31st August, 2010 and nobody had been posted in his place.

(3.) IN view of the abovestated position, petitioner's plea that he has been transferred within eight days of his posting at Bindrabani Check Post cannot be accepted. Consequently, the present petition is dismissed.