RANJIT SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner made a request to transfer him from Government Degree College, Bhoranj to Government Senior Secondary School, Bajrol. In sequel thereto, the petitioner was transferred to Government Senior Secondary School, Bajrol on 29.1.2011. He joined his duties at Government Senior Secondary School, Bajrol on 4.2.2011. The petitioner has now been transferred vide Annexure P-4, dated 27.6.2011 to Government Senior Secondary School, Jangal Beri vice respondent No. 4.

(2.) Ms. Ranjana Parmar, learned counsel for the petitioner has strenuously argued that the petitioner has been transferred to Government Senior Secondary School, Bajrol on his request, vide Annexure P-1, dated 29.1.2011 and was required to complete his normal tenure of three years. She has further argued that the transfer of petitioner has been effected vide Annexure P-4, dated 27.6.2011 just to accommodate respondent No. 4 at Government Senior Secondary School, Bajrol. She lastly contended that the petitioner is a Class-IV employee and as per transfer policy, the petitioner should not have been transferred to a distant place.

(3.) Mr. Vikas Rathore, learned Deputy Advocate General has argued that the petitioner has made a request for his transfer from Government Senior Secondary School, Bajrol to Government Senior Secondary School, Jangal Beri. He also argued that it is the prerogative of the employer to post an employee at a particular place.