ROOP CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Heard.

(2.) By way of instant petition, petitioner has prayed for the grant of following relief:-

(3.) Petitioner has challenged transfer order dtd. 24/3/2022 (Annexure P-1) on the grounds that he has not completed the normal tenure of three years at his present place of posting and that his transfer has been ordered just to accommodate respondent No.2 in whose favour a D.O. Note was issued. Petitioner has already completed a tenure of two years eight months at HPPWD Sub Division, Bir.