DHARMA CHAND Vs. STATE OF HP

JUDGEMENT

(1.) THE petitioner is aggrieved by his transfer from Sub Division, Holi to Sub Division, Rakh. In the reply, it is stated that the petitioner has been in Sub Division Holi for 23 years. But, we find from the reply itself that only in the year 1999, he has been regularized in service and till such time, he was only a daily wage worker. Be that as it may, no other reason is stated for his transfer. THE petitioner is only a Class-IV employee. THE petitioner points out that there are vacancies available at Deol and Nayagram.

(2.) THEREFORE, this writ petition is disposed of directing the second respondent that in case the petitioner is to be transferred, he shall be preferably accommodated at Deol and Nayagram subject to availability of vacancy and in case there is no vacancy available at the two places, as indicated above, then the petitioner shall be retained at Sub Division Holi and orders in that regard will be passed in three days from the date of production of a copy of this judgment by the petitioner.