ISHAN MARVEL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition has been filed with the following substantive reliefs:

(2.) Admittedly, the petitioner is serving in tribal area/hard area of Bharmour ever since his initial appointment and now he has completed his normal tenure. Therefore, petitioner is entitled to be posted outside the tribal area/hard area.

(3.) Noticeably, even though, the petitioner has made a representation for his transfer but only two stations of his choice have been mentioned as against five stations, as required under the Comprehensive Guiding Principles-2013 for regulating the transfers of the State Government Employees.