RANJEET SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) AGGRIEVED by his transfer from Harlog Circle under Development Block, Ghumarwin to Chowki Minar Circle, under Development Block Bangana, vide Notification dated 1st March, 2012, Annexure P-2, the petitioner has approached this Court by filing the present writ petition, for quashing and setting aside the same.

(2.) THE record reveals that the petitioner initially was appointed as Agriculture Extension Officer in Department of Agriculture, Himachal Pradesh in the year 1988. In this capacity, he served the respondent- department at the following stations for the period indicated against each station:

(3.) IT is, however, worthwhile to mention here that though the petitioner was transferred from Development Block, Dharampur vide order dated 17.3.2008 to Harlog Circle, Development Block Ghumarwin, however, against the said order he filed Original Application No.705/2008 in the erstwhile Administrative Tribunal, which on its abolition, was transferred to this Court and registered as CWP(T) No.605/2008. The same came to be listed before this Court on 10.9.2009, when ordered to be dismissed as having turned infructuous. It is after the dismissal of this petition, he joined duties at Harlog Circle, where he is still continuing pursuant to the interim order passed in this writ petition on 5.3.2012.