DALIP SINGH THAKUR Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petitioner challenges Annexure P-5, order dated 8.3.2013, transferring him from Paonta Sahib to Amboya against existing vacancy with TTA/JT and the fourth respondent, who was transferred from Paonta Sahib to Amboya, was adjusted at Paonta Sahib.

(2.) A number of grounds have been urged on behalf of the petitioner that the order cannot be sustained in law as it violates the provisions of Article 14 of the Constitution of India.

(3.) THE third ground urged is that the petitioner has a serious cardiac problem and he has submitted his medical record vide Annexures P-1 to P-3 of the Fortis Hospital, wherein he undergone a pass surgery as he has been suffering from a Complete Heart Block. The first surgery was conducted on 24.6.2009 and the second on 23.05.2012, when it was also found that he was suffering from DVT in the Right Leg. It is in this situation that it is pleaded by the petitioner that he requires regular follow up treatment and expert medical treatment which is available at Paonta Sahib and not at Amboya. In case of any heart problem etc. the petitioner would require immediate medical attention. It is then urged that the respondent wields influence in the department and the petitioner stands transferred without completing his normal tenure.