GURDYAL SINGH Vs. HPSEB LIMITED

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) RULE . Rule made returnable forthwith, by consent. Counsel for respondents No. 1 to 3 waives notice. As short question is involved, the petition is taken up for final disposal forthwith, by consent.

(3.) TAKING the same view, we allow this writ petition and quash and set aside the impugned transfer order. We are inclined to do so in the present case also because the impugned transfer order does not refer to the fact that it has been necessitated due to administrative reasons or in public interest.