DINESH KUMAR Vs. STATE OF H. P.

JUDGEMENT

(1.) The petitioner admittedly has been ordered to be transferred on the basis of recommendations made by a person, who has nothing to do with the administration or functioning of the respondent-Department.

(2.) This issue has already been dealt with, in detail, by this Court in CWP No. 2862/2021, titled as Vipender Kalta vs. State of H.P. and ors., decided on 20/7/2021.

(3.) In this view of the matter, the impugned order of transfer dtd. 19/6/2021 (Annexure P-1) qua the petitioner cannot be sustained and the same is quashed and set aside.