NAGESH Vs. HPSEBL AND ORS.

JUDGEMENT

(1.) BY means of this petition, the Petitioner has challenged the order dated 15.3.2011 whereby the earlier transfer orders dated 9.2.2011 have been cancelled.

(2.) THE Petitioner and private Respondent No. 4 both are working as Senior Assistants in the H.P. State Electricity Board Limited (HPSEBL). The Petitioner was posted at Operation Circle, Dalhousie whereas Respondent No. 4 was at Electrical Sub Division, Bakloh. It appears that the Petitioner made a request that he may be transferred from Dalhousie to Bakloh on the ground that his mother was unwell. This request was acceded to by the Respondent Board and the Petitioner was transferred to Bakloh and Respondent No. 4 was transferred from Bakloh to Dalhousie. It is not disputed that the Petitioner was relieved from Dalhousie on 3.3.2011 and joined at Bakloh on the same date. According to the Petitioner, charge at Bakloh was handed over to him on 7.3.2011. Within a fortnight i.e. on 16.3.2011 the transfer orders were cancelled by the impugned transfer. The Petitioner challenges this cancellation.

(3.) PURSUANT to the directions of this Court, the Respondent Board filed a supplementary affidavit which shows that Respondent No. 4 has also served most of the time in places close to his home town except for a period of one year and four months when he served at Juri. Both the Petitioner and Respondent No. 4 are in the same boat as far as this aspect of the matter is concerned. Somehow, they have both managed to stay in and around Dalhousie.