JAGDISH S/O SHRI LALA RAM R/O VILLAGE BHULEEN POST OFFICER CHARATA, TEHSIL CHURAH, DISTRICT CHAMBA, H.P. Vs. STATE OF HIMACHAL PRADESH THROUGH SECRETARY (I & PH) TO THE GOVERNMENT OF HIMACHAL PRADESH, SHIMLA-2,

JUDGEMENT

(1.)

(2.) PETITIONER is aggrieved by the issuance of Annexure P -1, transfer order dated 28.5.2011, whereby he has been transferred from IPH Sub -Division, Tissa to IPH Sub Division, Salooni. According to the petitioner, the distance between the present place of posting and the place where he has been transferred is more than 80 kms.

(3.) I have heard learned counsel for the parties and gone through the record carefully.