DIPENDER NEGI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant petition has been filing for the grant of following substantive relief(s):

(2.) Record produced by the respondents-State would go to reveal that the transfer of the petitioner has solely been made on the basis of D.O. Note, without their being any independent application of mind by the administrative authority. Obviously, such transfer cannot be sustained.

(3.) This issue has already been dealt with, in detail, by this Court in CWP No. 2862/2021, titled as "Vipender Kalta vs. State of H.P. and Ors.", decided on 20/7/2021.