ANUP KUMAR Vs. STATE OF HP.

JUDGEMENT

(1.) Aggrieved by the order of transfer, the petitioner has filed the instant petition for grant of the following substantive reliefs:

(2.) One of the main thrust of the petitioner in assailing the order of transfer is that the same has been effected solely on the basis of D.O. note in order to favour the private respondent. However, the record, that was produced pursuant to the direction to this effect, goes to reveal that the petitioner himself, at an earlier occasion, is beneficiary of the D.O. Note. Therefore, in such circumstances, he is not entitled to any relief in terms of the numerous judgments rendered by this Court.

(3.) Reference in this regard can conveniently be made to the judgment rendered by this Court in CWP No. 1387 of 2021, titled as Parveen Kumar vs. State of H. P. and Ors., decided on 31/3/2021, wherein it was observed as under:-