PRAKASH CHAND, S/O SH. DAYA RAM VILLAGE KEHRWIN P.O. BALOLA TEHSIL BHORANJ DISTRICT HAMIRPUR, H.P. Vs. STATE OF HIMACHAL PRADESH THROUGH PRINCIPAL SECRETARY, IPH DEPARTMENT SHIMLA,

JUDGEMENT

(1.) THE petitioner approached this Court aggrieved by Annexure P -2, order of transfer. The main challenge is that he had completed only one year and three months on the date of impugned transfer order. There is interim order passed on 7th June, 2010. Apparently, the normal tenure has been completed. Therefore, writ petition is disposed of making it clear that it will be open to the respondents to pass appropriate orders. However, it is made clear that till such orders are passed, the petitioner shall not be disturbed and in case he points out any vacant place, the same shall be considered. The writ petition is disposed of, so also the pending application(s), if any.