JOGINDER PAL ZEAR Vs. STATE OF H.P.

JUDGEMENT

(1.) MATERIAL facts necessary for the adjudication of this petition are that petitioner was transferred on his promotion to Government Senior Secondary School, Naunidhar on 16.4.2008. He joined his duties on 29.4.2008. Thereafter, he was transferred from Government Senior Secondary School, Naunidhar to Government Senior Secondary School, Ladbharol vide order dated 2.5.2008. He joined his duties in Government Senior Secondary School, Ladbharol on 14.5.2008. He was transferred from Government Senior Secondary School, Ladbharol to Government Senior Secondary School, Baijnath on 5.6.2008. He joined his duties in Government Senior Secondary School, Baijnath on 6.6.2008. Thereafter, petitioner was transferred from Government Senior Secondary School, Baijnath to Government Senior Secondary School, Balduhak, District Hamirpur vide order dated 30.9.2009. Petitioner went to join his duties in Government Senior Secondary School, Balduhak but since other candidate had already joined, the petitioner was transferred to Government Senior Secondary School, Galore Hamirpur on 15.10.2009. He joined his duties in Government Senior Secondary School, Galore on 16.10.2009. Petitioner is physically challenged to the extent of 60%. Now, he has been transferred from Government Senior Secondary School, Galore to Government Senior Secondary School, Giltari on 4.6.2010.

(2.) MR . Y.S. Thakur has strenuously argued that the petitioner is being harassed by the respondents by transferring him frequently. He has also argued that petitioner has only worked at the present place of posting only for a period of 8 months.

(3.) I have heard the learned counsel for the parties and have perused the pleadings meticulously.