KISHORI LAL Vs. STATE OF H.P.

JUDGEMENT

(1.) Tarlok Singh Chauhan, Judge (Oral)

(2.) A bare perusal of the writ petition would go to show that the entire basis on which the instant petition has been founded is the individual hardship to the petitioner. 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: