KULDIP SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

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

(2.) It would be noticed that the only ground on which the petitioner seeking his transfer from the present place of posting is that his son is suffering from Autism (mild) i.e. mental disability of 60%. There is no other ground taken in the petition.

(3.) As regards the individual hardship, the same is required to be considered and decided by the respondents-employer.