SANJAY KUMAR Vs. CEO CUM SECRETARY, HIMUDA

JUDGEMENT

(1.) BY means of this petition, the Petitioner has challenged the order dated 24th June, 2010, whereby he has been transferred from HIMUDA Sub Division, Dharamshala to HIMUDA Sub Division, Palampur.

(2.) THIS Court in CWP No. 2844 of 2010, titled as Pratap Singh Chauhan v. State of H.P. and Ors. decided on 18th June, 2011, has dealt in detail with the question as to the scope of judicial interference in the administrative matters. It would be pertinent to quote the following observations:

(3.) ON 31st May, 2010, a note was received from the Private Secretary to the Transport and Housing Minister, addressed to the CEO -cum -Secretary, wherein it was mentioned that Respondent No. 3 H.L. Dhiman, who was under transfer from Dharamshala to Baddi, had made a request for cancellation of his transfer and it was directed that a note be put up with the proposal for approval or orders of the Hon'ble Minister. Some other notes of transfer were also put up and thereafter the CEO -cum -Secretary, HIMUDA, put up a note proposing that the transfer of Respondent No. 3 H.L. Dhiman be cancelled and the Petitioner be transferred to Palampur and consequently the impugned order was passed on 24th June, 2010.