RAM SWAROOP Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This writ petition has been filed by petitioner Shri Ram Swaroop, challenging the transfer order dtd. 17/9/2021 (Annexure P-1) .

(2.) The petitioner was initially engaged as Beldar, on contract basis, in Jal Shakti Vibhag Sub Division Rajgarh, District Sirmour, H.P., in the year 1996. His services were regularized there in the year 2004. Now, he has been transferred within the District by the aforesaid order dtd. 17/9/2021, vide Annexure P-1, from Jal Shakti Vibhag Sub Divisioin, Rajgarh to Jal Shakti Vibhag Sub-Division, Sangrah, District Sirmour, H.P.

(3.) The petitioner has approached this Court contending that the aforesaid transfer would cause hardship to him because his wife generally remains sick and that he is due to retire on 30/11/2023 and that the respondents-State also have the Policy not to transfer those who are due to retire within a period of two years.