MADAN LAL SON Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner admittedly has been ordered to be transferred on the basis of recommendations made by respondent No. 6, who has nothing to do with the administration of functioning of the respondents-department.

(2.) 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.

(3.) In this view of the matter, the impugned order of transfer dtd. 10/9/2021 (Annexure P-1) cannot sustain and the same is quashed and set aside.