POTAMBER LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner aggrieved by Annexure P -3, order of transfer. It is pointed out that the son of the petitioner is suffering from Locomoter disability to the extent of 50% and that is the reason, why the petitioner has been requesting for posting at Shimla. It is also pointed out by the petitioner that there are 15 vacancies at Shimla in District Headquarters. It is seen that the petitioner has been continuing on the basis of interim order of this Court dated 4.6.2010. In view of the peculiar factual position, as pointed by the petitioner, in case there are vacancies in District Headquarters at Shimla, the petitioner shall be accommodated. The writ petition is disposed of, so also the pending application(s), if any.