SH.BHIMI RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has prayed for the following reliefs:--

(2.) It is not in dispute that prior to the passing of the impugned order dated 29.7.2011 (Annexure P-2), petitioner was posted as Range Forest Officer at Sainj vide office order dated 24.9.2009 (Annexure P-1). He now stands transferred from Sainj to Nachan.

(3.) According to the petitioner, the impugned order is prompted by respondent No. 5 for the reason that he had prepared a damage report with regard to the non-forest activity carried out by respondent No. 4, husband of respondent No. 5, who is the Chairman of the Block Development Committee Banjar, District Kullu. However this fact is seriously disputed both by the State as well as private respondent. Apart from bald assertion there is nothing to even prima facie substantiate this plea.