REGENT COMPUTRONICS PVT. LTD.

KARAM CHAND Appellant

V/S

STATE OF H.P. Respondents

Referred Judgements :-

VIJAY PAL SINGH VS. STATE OF U.P. [REFERRED TO]
ONKARNATH TIWARI VS. THE CHIEF ENGINEER,MINOR IRRIGATION DEPARTMENT,U.P. LUCKNOW [REFERRED TO]
RAJENDRAROY VS. UNION OF INDIA [REFERRED TO]
STATE BANK OF INDIA VS. ANJAN SANYAN [REFERRED TO]
NATIONAL HYDROELECTRIC POWER CORPORATION LIMITED VS. BHAGWAN SHIV PRAKASH [REFERRED TO]
SEEMA VS. ASHWANI KUMAR [REFERRED TO]

JUDGEMENT

(1.) .Heard.

(2.) By way of instant petition, petitioner has prayed for the following reliefs:

(3.) Petitioner has challenged transfer order dtd. 20/3/2023 (Annexure P-1) on the ground that he has been left with two years of service and is going to superannuate on 31/3/2025. The petitioner further pleaded that his transfer has been ordered just to accommodate respondent No.4 in whose favour a D.O. Note No. 18729 dtd. 18/3/2023 was issued by the MLA of Doon Constituency.

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KARAM CHAND Vs. STATE OF H.P.

Referred Judgements :-

JUDGEMENT

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