SUSHEEL KUMAR SHARMA SON OF SHRI INDER RAM Vs. STATE OF HIMACHAL PRADESH THROUGH CHIEF SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) THE petitioner, who is an officer belonging to the Himachal Administrative Services (HAS), has, by means of this petition, challenged the order, dated 11.06.2012, whereby he has been transferred as Deputy Commissioner (R&R) Talwara and respondent No. 2, Shri Suresh Kumar Jaswal, has been posted at his place. Whether the reporters of local papers may be allowed to see the Judgment? Yes.

(2.) THE main ground of attack of the petitioner was that the transfer is actuated by malafides. In this behalf reference is being made to para 9 of the writ petition, which reads as follows:

(3.) AS far as the first ground is concerned, despite the averments made in the petition and quoted hereinabove, the petitioner has not placed any material on record to support those averments. We had summoned the record and perused the record ourselves and we find that the allegations are baseless and there is no material to support such allegations.