VIRENDER SINGH GULARIA Vs. STATE OF H.P

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS is second round of writ petition filed by the same petitioner challenging the selfsame transfer order passed by the appropriate Authority, which was assailed in the first petition, being CWP No. 2524 of 2013, decided on 29th April, 2013.

(3.) IN the present petition, feeble attempt has been made by the petitioner to urge additional grounds. That, however, cannot be permitted and, therefore, we decline to entertain any new ground by way of the successive writ petition challenging the selfsame transfer order. For, the petitioner has acquiesced of those grounds which were available to him and could be argued in the first writ petition itself.