PAWAN KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petition has been filed on the following prayer:

(2.) IN reply, respondents No.1 and 2 have taken the following stand, vide paras 3 and 4 of the preliminary submission:-

(3.) TO the contrary, it is submitted on behalf of respondents No.1 and 2 that transfer is a necessary incidence of service and the petitioner has been transferred with prior approval of the competent authority.