REGENT COMPUTRONICS PVT. LTD.

JAGDISH CHAND 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 transfer order dated 16.6.2020 (Annexure P-5), the petitioner has filed the instant petition for the grant of following substantive relief:

(2.) The petitioner was initially appointed as Lecturer (History) on 21.11.1994 and served at different places. In the year 2013, he was appointed as Principal, DIET and was lastly posted as Principal, DIET at Hamirpur. Now, vide impugned notification dated 16.6.2020 (Annexure P-5), the petitioner has been ordered to be transferred to the office of Deputy Director Elementary Education (Inspection Cell), Hamirpur.

(3.) It is vehemently contended by Mr. Anup Rattan, learned counsel for the petitioner that the impugned transfer has been made on the basis of D.O. Note issued by respondent No.2 and thus, the transfer order is liable to be set-aside in view of the law laid down by this Court in CWP No. 1551 of 2017 titled as Prem Thakur vs. State of H.P. and others.

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JAGDISH CHAND Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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