VARINDER KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has filed this writ petition under Article 226 of the Constitution of India, seeking mainly the following relief(s):-

(2.) Learned counsel for the petitioner has submitted that the petitioner has been transferred to a distance of about more than 60 Kilometers. Petitioner is working as a Pump Operator. Although, as per the impugned order, petitioner has been temporarily deputed in Jal Shakti Sub Division Bharwain, but no outer limit has been given in the order.

(3.) Learned Deputy Advocate General, on the other hand, has opposed the petition and has submitted that the petitioner has been transferred on administrative grounds. As and when, a substitute is available, petitioner would be relieved from Jal Shakti Sub Division Bharwain. In fact, petitioner is working at the present place of his posting for the last 9 years and 8 months.