HARPHUL SINGH Vs. STATE OF H.P.

JUDGEMENT

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

(2.) A perusal of the petition would clearly go to show that the petitioner has claimed the aforesaid relief based on the plea of individual hardship. It is more than settled that the Courts are extremely slow to interfere directly in personal hardship cases, the clear implication of the almost consistent directions given in the cases are that the transferee could make a representation to the competent authority.

(3.) Reference in this regard can conveniently be made to a judgment of the Hon'ble Supreme Court in Rajendra Roy vs. Union of India and another (1993) 1 SCC 148, wherein it was observed as under: