NAVNEESH KUMAR Vs. HPSEB LTD.

JUDGEMENT

(1.) By way of instant petitioner, the petitioner has questioned transfer order dtd. 29/8/2023, whereby petitioner has been transferred from Internal Audit Party, HPSEBL, Gagret to office of Board's Secretariat HPSEBL, Shimla vice respondent No.3.

(2.) The challenge to the impugned transfer order has been made on the grounds, firstly, that respondent No.3 has managed his transfer against the post held by the petitioner by political intervention, secondly, the impugned transfer order shall affect the education of the children of the petitioner and lastly, the petitioner is not in a position to join his transferred place of posting due to ailment of his parents.

(3.) It is submitted on behalf of the petitioner that on earlier occasion also respondent No.3 was transferred in place of petitioner vide office order dtd. 8/2/2023. Petitioner had approached this Court by way of CWP No. 644 of 2023 and the transfer order impugned therein was quashed by the Hon'ble Division Bench of this Court vide judgment dtd. 22/6/2023. Despite the above judgment, the identical order has been passed by the official respondents, whereby the petitioner has been transferred to Board's Secretariat at Shimla and respondent No.3 has been posted in his place.