BALI RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) WHETHER reporters of the local papers may be allowed to see the judgment? Petitioner was promoted to the post of Block Elementary Education Officer on 30.4.2012. He was posted in Education Block Kotkhai-II. He was relieved on 1.5.2012. He submitted his joining on 2.5.2012. However, joining of the petitioner was not accepted as per telephonic message received from the Director of Education on 1.5.2012 at 4.00 P.M.

(2.) MR. P.P. Chauhan has vehemently argued that the action of respondents No.1 and 2 of not permitting his client to join new place of posting is illegal, arbitrary, thus, violative of Articles 14 and 16 of the Constitution of India.

(3.) WE have heard the learned counsel for the parties and have perused the pleadings meticulously.