SURESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) AGGRIEVED by his transfer from the office of Tehsildar Baddi, District Solan to the office of S.D.M. Solan vice Sh. Pola Ram, the 3rd respondent vide impugned order Annexure P-4, the petitioner has approached this Court by filing the present writ petition with the following prayers:

(2.) UNDISPUTEDLY, the petitioner was transferred from the Department of Fisheries, Kullu to the office of the 2nd respondent on 19.5.2012. He was further transferred and posted in Tehsil office, Baddi on 31st May, 2010 vide order Annexure P-1. He has again been transferred to the office of S.D.M. Solan vide impugned order dated 3rd January, 2012, Annexure P-4.

(3.) THE 3rd respondent has opted not to put in appearance, despite service and rather allowed himself to be proceeded ex-parte.