AMIT KUMAR Vs. HIMACHAL PRADESH STATE ELECTRICITY

JUDGEMENT

(1.) The instant petition has been filed for the grant of following substantive reliefs:

(2.) Learned counsel for the respondent-Board as well as private respondents would argue that the instant petition is premature and, therefore, not maintainable inasmuch as the petitioners have not actually been transferred and only having been recommended to be transferred, they cannot prevent or pre-empt particular course by filing this petition.

(3.) During the course of the hearing, both the parties produced voluminous documents, which only go to indicate that currently it is respondents No. 2 and 3, who happen to be office bearers of Himachal Pradesh State Electricity Board Limited Ministerial Services Association and earlier, it was the petitioners. The impugned Annexures P-1 to P-3, P-5 and P-6, are communications issued by respondents No. 2 and 3 for recommending the transfer of the petitioners.