ARCHANA AGGARWAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

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

(2.) It would be noticed that the entire thrust of the petitioner seeking transfer is based on personal hardship(s).

(3.) It is more than settled that the courts are extremely slow in directly interfering in the personal hardship cases. The clear implication of the almost consistent directions given in the cases is that the transferee could make a representation to the competent authority. Reference in this regard can conveniently be made to the judgment of the Hon'ble Supreme Court in Rajendra Roy vs Union Of India and anr. (1993) 1 SCC 148.