BABU RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

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

(2.) It would be noticed that the relief claimed in the instant petition are based upon the individual hardship of the petitioner. However, 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: