REGENT COMPUTRONICS PVT. LTD.

RAM LAL Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

SHILPI BOSE (MRS.) AND OTHERS VS. STATE OF BIHAR AND OTHERS [REFERRED TO]
ABANI KANTA RAY VS. STATE OF ORISSA AND OTHERS [REFERRED TO]
E P ROYAPPA VS. STATE OF TAMIL NADU [REFERRED TO]
B VARADHA RAO VS. STATE OF KARNATAKA [REFERRED TO]
UNION OF INDIA VS. H N KIRTANIA [REFERRED TO]
UNION OF INDIA VS. S L ABBAS [REFERRED TO]
CHIEF GENERAL MANAGER TELECOM N E TELECOM CIRCLE VS. RAJENDRACH BHATTACHARJEE [REFERRED TO]
STATE OF MADHYA PRADESH VS. S S KOURAV [REFERRED TO]
BALWANTSINGH VS. STATE OF PUNJAB [REFERRED TO]
NATIONAL HYDROELECTRIC POWER CORPORATION LIMITED VS. BHAGWAN SHIV PRAKASH [REFERRED TO]
PUBLIC SERVICES TRIBNAL BAR ASSOCIATION VS. STATE OF UTTAR PRADESH [REFERRED TO]
UNION OF INDIA VS. JANARDHAN DEBANATH [REFERRED TO]
STATE OF UTTAR PRADESH VS. GOBARDHAN LAL [REFERRED TO]
STATE OF U P VS. SIYA RAM [REFERRED TO]
KENDRIYA VIDYALAYA SANGATHAN VS. DAMODAR PRASAD PANDEY [REFERRED TO]
SOMESH TIWARI VS. UNION OF INDIA [REFERRED TO]
RAJENDRA SINGH VS. STATE OF U P [REFERRED TO]
UNION OF INDIA VS. MURALIDHARA MENON [REFERRED TO]
STATE OF HARYANA VS. KASHMIR SINGH [REFERRED TO]

JUDGEMENT

(1.) Aggrieved by the order of transfer, the petitioner has filed the instant petition for grant of the following reliefs:

(2.) The petitioner was initially appointed as a constable on 22.12.1986 in the Police Department. Later on, he was approved for promotion as Sub Inspector and was transferred on promotion from Kullu District to Lahaul and Spiti District vide order dated 06.09.2018. However, vide order dated 22.10.2018, the petitioner was adjusted in State CID. Subsequently, the petitioner was further adjusted from State CID to State Narcotic Control Cell and Field Unit, Kullu (SNCC & FU) vide order dated 17.11.2018. Now, the petitioner vide order dated 28.12.2019 has been transferred from State CID Unit Kullu to Una District.

(3.) It is contended by learned counsel for the petitioner that there was no administrative exigency or public interest involved in transferring the petitioner, but the same is a colourable exercise of powers and the transfer has been effected for an oblique motive. As a matter of fact, the wife of the petitioner is a Pradhan of Gram Panchayat, Kotli and due to nature of her functioning, the local politicians are annoyed with her and have managed the impugned transfer of the petitioner on the basis of D.O. letter.

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RAM LAL Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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