DEVI SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) BY means of this petition, the petitioner has challenged the order dated 5.5.2012, whereby he has been transferred to Sangla and private respondent Lotu Ram, who was under transfer to Sangla, was adjusted at Tranda.

(2.) A Division Bench of this Court in CWP No. 2966 of 2012-G, titled Mulkh Ran vs. State of H.P. and Ors, decided on 25th May, 2012, had given directions to the Principal Chief Conservator of Forests, Shimla to look into the instances, where the Forest Officers have been posted in their home/adjacent to home range and rectify such mistake.

(3.) WE fail to understand how the petitioner who first challenged his transfer to Sangla can now turn around and say that he should be posted there. In any event large scale orders had to be passed with a view to rectify the mistakes in the earlier transfer orders in compliance to the directions issued by learned Division Bench of this Court in CWP No. 2966 of 2012-G, titled Mulkh Ran vs. State of H.P. & Ors, decided on 25th May, 2012. Since the impugned order has been passed to comply with the directions given in the aforesaid case and also to make the transfer in consonance with the Rules, we find no merit in the writ petition and the same is dismissed. All the pending application(s), if any, are also rejected.