RAJINDER KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

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

(2.) One of the main thrust of the petitioner's challenging the order of transfer is that the same has been effected on the basis of D.O. note in order to favour private respondent, however record reveals that after filing of the instant petition, the petitioner has himself obtained D.O. note for the same relief as claimed in the petition i.e. seeking quashing of order of transfer.

(3.) The conduct of the petitioner, to say the least, is deplorable. The people, who lose faith in the judiciary, are required to be condemned and curbed with strong hands by one and all, who are interested in the orderly society and have faith in democracy. This is the basic creed of our Constitution.