NARESH CHAND SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner, by means of this petition, has challenged his transfer from IPH Division Pooh to IPH Division Nauhradhar.

(2.) THE petitioner was appointed as Junior Draughtsman in Paonta Sahib in the year 1997. In the year 2001, he was posted at IPH Division, Nahan. In the year 2004, he was posted at IPH Division Solan. In the year 2006, he was again transferred from IPH Division Solan to IPH Circle Nahan and finally to IPH Division Pooh on 15.09.2009. The petitioner served there for two years and on 05.12.2011 made a representation that he may be transferred to one of the stations of his choice after completing two winters and three summers in hard/tribal area. Thereafter, the petitioner was ordered to be transferred vide order dated 26.03.2012. He has been transferred from IPH Division Pooh to IPH Division Nauhradhar, which is again a more remote area of District Sirmaur.

(3.) ON 27th June, 2012, this Court passed the following order: