PARAS RAM Vs. HPSEB LTD

JUDGEMENT

(1.) PETITIONER , who is working as an Assistant Linesman, in terms of the impugned order of transfer dated 14.8.2013 (Annexure P -3), stands transferred from ESD, Namhol under ED Bilaspur to ESD Kot under ED Bilaspur. The transfer of the petitioner has been effected on the basis of a D.O. note issued by a former MLA.

(2.) IN these circumstances, we find that the case of the petitioner is squarely covered by the decision of this Court in CWP No. 801 of 2013, titled as Sanjay Kumar vs. State of H.P. and others, alongwith other connected matters, decided on 5.7.2013. We accordingly quash and set Whether reporters of Local Papers may be allowed to see the judgment? aside transfer order dated 14.8.2013 (Annexure P -3), so far it effects the transfer of the petitioner. We leave it open to the respondents to transfer the petitioner in accordance with law. Petition stands disposed of. All pending miscellaneous applications also stand disposed of.