BHUPINDER PAL DOGRA Vs. STATE OF H.P.

JUDGEMENT

(1.) ORDER dated 21.10.2010 reads as under: NO.HOM(FS)(HQ)(B)(6)3/04 -4 Dated Shimla -171001 the 2010 OFFICE ORDER Shri Bhupinder Pal Dogra Leading Fireman Fire station Hamirpur is hereby attached at Fire Station Bilaspur with immediate effect in public interest and his salary for the month of October and November 2010, will be drawn from 10th Bn. Hamirpur. After the retirement of Sh. Prakash Chand Leading Fireman i.e. 30 -11 -2010, his transfer will be implemented on regular basis. He will not be entitled to claim T.T.A and joining time on this transfer and posting. The date of relieving and joining of the above official conveyed to this Hqrs. Commandant General, Home Guards Civil Defence & Fire Services, Himachal Pradesh, Shimla -171001 Endst. No. 13384 -87 As above Dated Shimla -2 the 21/X/2010 Copy forwarded for information and necessary action to: 1. The Commandant Home Guard 5th Ban. Bilaspur and 10 Bn Hamirpur H.P. 2. Personal Files/Guard Files. Sd/ - Commandant General, Home Guards Civil Defence & Fire Services, Himachal Pradesh, Shimla -171001

(2.) ORDER is unambiguously clear. Petitioner, on his request was ordered to be transferred to Bilaspur. Post at Bilaspur was to fall vacant on 30.11.2010, wherein he was to be accommodated on regular basis. There is no doubt that this transfer was on his request and his earlier orders of transfer, in terms of order dated 26.3.2010, from Bilaspur to Hamirpur were modified. Subsequently, order dated 21.10.2010 was modified and Petitioner was transferred to Rohru which is the impugned action.

(3.) THIS Court on 19.11.2010 passed the following order: