KRISHAN CHAND Vs. BHAKHRA BEAS MANAGEMENT

JUDGEMENT

(1.) PETITIONER was transferred from Sundernagar to Pandoh vide order dated 12.10.2009. He joined his duties on 14.10.2009. He has been transferred from Pandoh to Slapper vide order 12.12.2011.

(2.) MR. G.R. Palsara has strenuously argued that the transfer of the petitioner from Pandoh to Slapper is actuated with legal mala fide. He also contended that the petitioner has only four months to retire and the respondents may be directed to retain the petitioner at Pandoh.

(3.) I have heard the learned counsel for the parties and have perused the pleadings carefully.