BELI RAM KAUNDAL Vs. STATE OF H P

JUDGEMENT

(1.) BY means of this petition the petitioner has challenged the transfer order dated 4.8.2010 whereby he was transferred from the post of ADM, Bilaspur as Joint Secretary, H.P.Public Service Commission, Shimla.

(2.) THE grievance of the petitioner basically is that he has been transferred six times in a span of three years. On 29.6.2007 the petitioner was posted as RTO, Kullu. Four months later on 17.10.2007 the petitioner was ordered to be posted as ADM, Kaza. He was again posted to Kullu on 26.4.2008 from Kaza. THEn on 27.4.2008 again within a period of three months the petitioner was posted from Kullu as ADM, Chamba. He served there for one year and 4 & ? months and then was posted as ADM, Bilaspur on 3.12.2009. He had worked for barely eight months when he was again transferred and posted as Joint Secretary, HP Public Service Commission, Shimla, which posting is under challenge.

(3.) THE petition is disposed of accordingly. No order as to costs.