ANIL KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has filed the petition under Article 226 of the Constitution of India seeking following reliefs:-

(2.) Learned counsel for the petitioner has submitted that the petitioner has completed the normal tenure in a hard/tribal/ difficult area, i.e. 2 winters and 3 summers, and now seeks his transfer to a soft area. Learned counsel further submitted that the petitioner has already moved a representation, Annexure P-1, to respondent No.2, but no action has been taken on the same so far.

(3.) Mr. Narender Guleria, learned Additional Advocate General has submitted that the representation moved by the petitioner is not as per the guidelines issued in the Transfer Policy dtd. 10/7/2013.