KESAR SINGH KHAMTA Vs. STATE OF H.P.

JUDGEMENT

(1.) BY means of this petition the Petitioner, who is working as Treasury Officer, has challenged the order dated 1st June, 2011 passed by the Special Secretary (Finance) -cum -Director (Treasuries, Accounts and Lotteries), H.P.

(2.) THE Petitioner was transferred from Kasauli to Solan in the year 2010 and joined as such. On 1st June, 2011 he was transferred from Solan to Nankhari. The Petitioner was relieved on 2nd June, 2011. He filed a writ petition and that writ petition was disposed of but it is apparent that no notice was issued to the private Respondents and even reply of the State was not called for since the petition was directed to be treated as representation and the relevant portion of the order of the Division Bench reads as follows:

(3.) A bare perusal of this order shows that the Petitioner was told that there were 25 vacant posts of treasury officers lying vacant at Himachal Pradesh and he was asked to choose any one of these 25 places and the Special Secretary agreed to transfer him to any one of these places.