RAJ KAPOOR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has filed the instant petition under Article 226 of the Constitution of India, seeking following reliefs:-

(2.) Learned counsel for the petitioner has submitted that the petitioner has completed his normal tenure in the tribal/difficult area and is now entitled for his transfer to a soft area, in terms of the transfer policy dtd. 10/7/2013. Representations (Annexures P-4 and P-6) moved by the petitioner in this regard to the respondents have not been decided so far.

(3.) Learned Additional Advocate General for the respondents has submitted that the representations moved by the petitioner are not in terms of the transfer policy dtd. 10/7/2013.