RAMESH CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petition has been filed on the following prayer: That a writ of certiorari may be issued and the impugned transfer order dated 21.5.2010 and reversion order dated 21.5.2010 may kindly be quashed and set aside and the Respondents may be directed to allow the Petitioner to continue as Superintendent Grade -II on adhoc basis till he is considered for promotion on regular basis as Superintendent Grade -II and posted accordingly.

(2.) IN reply, Respondents No. 1 and 2 have taken the following stand vide paras 2 to 4 of the preliminary submissions:

(3.) AT the time of hearing the learned Deputy Advocate General has filed a communication, addressed by the settlement Officer, Shimla Division to the learned Advocate General, Himachal Pradesh which is as under: As per discussion with the Additional Advocate General on 16 -3 -2011 with out office Superintendent, it is stated that there is neither any post of Superintendent nor Senior Assistant Vacant in this office as on today against which the Petitioner can be adjusted in the office of the Respondent No. 12 as the regular incumbent has joined his duties on 10 -11 -2010. However, there is a post of Senior Assistant vacant in the office of the Settlement Officer, Kangra division at Dharamshala where the Petitioner has already been adjusted/transferred. While hearing of the above writ petition, this fact may kindly be brought to the notice of the Hon 'ble High Court.