MOHINDER KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner is aggrieved of the order dated 5.8.2003 passed by the Tribunal in O.A. No. 1431 of 2003, whereby the petitioners O.A. against the impugned order dated 4th June, 2003 was dismissed, the learned Tribunal.

(2.) The petitioner, alongwith others including respondent No.4 Swaran Singh, was transferred on 9th may, 2003. The petitioner was transferred from 2nd battalion to Kangra District, and among others Swaran Singh was transferred from Kangra District to 2nd Battalion. Consequent upon the aforesaid transfer order dated 9th May, 2003, internal adjustment was ordered by the Superintendent of Police, Kangra on 31st May, 2003.

(3.) On 4th June, 2003 the impugned order was passed whereby the transfer order dated 9th May, 2003 was cancelled with immediate effect. This resulted in the petitioner as well as Swaran Singh being relegated to their original positions as were operating before 9th May, 2003.