RAKESH KUMAR SHARMA Vs. STATE OF H P

JUDGEMENT

(1.) REJOINDER to the reply on behalf of Respondent No. 1 filed. Copies supplied.

(2.) BOTH the Petitioner and private Respondent No. 2 are Chief Medical Officers. The Petitioner is aggrieved by Notification dated 27th November, 2010, Annexure P -4, whereby he has been transferred from Una to Dharamshala as Medical Superintendent vice Respondent No. 2.

(3.) IN view of the above, the petition is disposed of with a direction that subject to Petitioner making a representation alongwith a copy of this judgment to Respondent No. 1 within a fortnight, the said Respondent shall consider the same and take a final decision in the matter within the next fortnight in accordance with law and justice by exploring the possibility of the Petitioner being adjusted suitably taking into consideration his family circumstances and the fact that the Petitioner had already served in the tribal area, after affording an opportunity of being heard to the Petitioner and Respondent No. 2, if so advised. Till then interim order dated 03.12.2010 to continue.