P.R.SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) THE Petitioner has prayed for quashing of his transfer order dated 16.9.2010 from Government College, Kotshera, Shimla -4 to Government College, Bhoranj (Hamirpur) against vacant post.

(2.) THE brief facts of the case are that Petitioner after serving at Government College, Solan was transferred to Government College, Chaura Maidan, Shimla on 18.9.2007. The Petitioner had hardly completed his normal tenure when he was again transferred to Government College, Bhoranj vide order dated 16.9.2010. It has been alleged that on 7.9.2009 one Smt. Anuja Whether reporters of Local Papers may be allowed to see the Judgment ? yes Thakur, who was appointed on contract basis was posted at Government College, Bhoranj. Smt. Anuja Thakur got herself adjusted at Government College, Sanjauli.

(3.) IT has been alleged that till September, 2009 nobody had joined at Government College, Bhoranj and post remained vacant. It is only to adjust contract appointee that the Government has shifted the regular appointed teachers at new places of postings and the Petitioner has been made a scape -goat for posting at Government College, Bhoranj.