CHHERING FUNCHOK Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner has filed this petition under Article 226 of the Constitution of India, seeking quashing of transfer order dtd. 26/11/2021 (Annexure P-1).

(2.) Learned counsel for the petitioner has submitted that the transfer order (Annexure P-1) has been passed on the basis of D.O. Note No.C-341313.

(3.) Notices of the petition were issued to the respondents and learned State Counsel has produced the record for consideration.