VIJAY SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Notice confined to respondents No.1 to 3, keeping in view the order, which is proposed to be passed by this Court in the instant petition. Mr. B.C. Verma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.

(2.) Vide Office order dtd. 10/2/2023 (Annexure P-2), petitioner has been ordered to be transferred from Ayurvedic Health Centre, Shilla (Sirmour) to Ayurvedic Health Centre, Rasumandir (Sirmour) against vacancy. Petitioner is working as an Ayurvedic Pharmacy Officer.

(3.) Learned counsel for the petitioner has contended that it is a case of hardship being caused to the petitioner, as he is a patient of bone cancer and is under treatment at All India Institute of Medical Sciences, New Delhi. The grievance of the petitioner is that the place where he has now been transferred is a far off place in interior of Sirmour District and it will be very difficult for him to manage his treatment from such a place.