BHAGAT SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner has filed the instant petition under Article 226 of the Constitution of India, seeking following relief:-

(2.) Learned counsel for the petitioner has submitted that the petitioner was working in a tribal area and vide impugned transfer order, although he has been transferred to a soft area, but as per the transfer policy petitioner was liable to be transferred to the place of his choice. Learned counsel for the petitioner has submitted that the petitioner be granted liberty to approach respondent No.2 by way of representation for redressal of his grievances and the same be ordered to be disposed of within some time bound manner.

(3.) Accordingly, without adverting to the merits of the case, this writ petition is disposed of with a direction that in case the petitioner moves a representation before respondent No.2 in terms of the transfer policy, dtd. 10/7/2013, within one week from today, then respondent No.2 shall dispose of the same within two weeks from the receipt of the representation, in accordance with law.