JOHN GUPTA Vs. STATE OF H.P.

JUDGEMENT

(1.) It appears that the petitioner has not learnt his lessons well and mended his ways despite the strictures passed against him by this Court in an earlier writ petition being CWP No.1678 of 2013 titled Johan Gupta vs. State of H.P. and others, decided on 29th April, 2013. Like in the present case therein also the petitioner had assailed his transfer order and this Court after coming down heavily upon the petitioner, vide its order dated 29.4.2013 made the following castigating observations against him in the judgment:

(2.) The incumbency of the petitioner who is currently working as Senior Assistant is as under:

(3.) It would be noticed that despite the aforesaid judgment of this Court, the petitioner remained posted outside the Karsog only for about one year four months i.e. 01.04.2013 to 22.08.2014 and thereafter again came to be posted at Karsog.