REGENT COMPUTRONICS PVT. LTD.

Vipender Kalta Appellant

V/S

STATE OF H. P. Respondents

Referred Judgements :-

E P ROYAPPA VS. STATE OF TAMIL NADU [REFERRED TO]
B VARADHA RAO VS. STATE OF KARNATAKA [REFERRED TO]
UNION OF INDIA VS. H N KIRTANIA [REFERRED TO]
SHILPI BOSE VS. STATE OF BIHAR [REFERRED TO]
UNION OF INDIA VS. S L ABBAS [REFERRED TO]
UNION OF INDIA VS. GANESH DASS SINGH [REFERRED TO]
CHIEF GENERAL MANAGER TELECOM N E TELECOM CIRCLE VS. RAJENDRACH BHATTACHARJEE [REFERRED TO]
STATE OF MADHYA PRADESH VS. S S KOURAV [REFERRED TO]
ABANI KANTA RAY VS. STATE OF ORISSA [REFERRED TO]
NATIONAL HYDROELECTRIC POWER CORPORATION LIMITED VS. BHAGWAN SHIV PRAKASH [REFERRED TO]
PUBLIC SERVICES TRIBNAL BAR ASSOCIATION VS. STATE OF UTTAR PRADESH [REFERRED TO]
UNION OF INDIA VS. JANARDHAN DEBANATH [REFERRED TO]
STATE OF UTTAR PRADESH VS. GOBARDHAN LAL [REFERRED TO]
STATE OF U P VS. SIYA RAM [REFERRED TO]
KENDRIYA VIDYALAYA SANGATHAN VS. DAMODAR PRASAD PANDEY [REFERRED TO]
SOMESH TIWARI VS. UNION OF INDIA [REFERRED TO]
RAJENDRA SINGH VS. STATE OF U P [REFERRED TO]
UNION OF INDIA VS. MURALIDHARA MENON [REFERRED TO]
STATE OF HARYANA VS. KASHMIR SINGH [REFERRED TO]

JUDGEMENT

(1.) This case illustrates how people, having nothing to do with the administration and governance of the State, are calling the shots being in some kind of dominating position and getting the employees, who happen to be the government servants, transferred as per their wishes and choice by issuing recommendations to this effect and the same, in turn, are unfortunately being acted upon.

(2.) Aggrieved by the order of transfer, the petitioner has filed the instant petition for the grant of following substantive reliefs:

(3.) The main ground, assailing the order of transfer, is that such transfer has been effected without there being any public interest or administrative exigency, rather the same has been made on the basis of a D.O. Note No. 280438 dated 25.3.2021 and the same, therefore, is not legally tenable.

Click here to view full judgment.

VIPENDER KALTA Vs. STATE OF H. P.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address