SAVITA Vs. STATE OF H P & OTHERS

JUDGEMENT

(1.) By way of this petition, petitioners have prayed for the following reliefs:-

(2.) Brief facts necessary for the adjudication of the present petition are as under:-

(3.) The transfer of the petitioner against the vacant post of Senior Assistant to the District Employment Exchange, Keylong was with T.T.A. Meaning thereby that the transfer was not on the request of the petitioner. After his being posted as such, petitioner made representation to the authority concerned inter alia to the effect that as he was serving against the post of Senior Assistant and was performing the duties of a Senior Assistant, therefore, he should be paid wages of the Senior Assistant.