MAN SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

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

(2.) Learned counsel for the petitioner has submitted that the petitioner is working in hard area for the last more than 17 years and now is entitled for his posting to a soft area. Petitioner has submitted his representation (Annexure P-1) to respondent No.3 in this regard, but no action has been taken so far in the matter by the said respondent.

(3.) Learned Additional Advocate General has submitted that the representation submitted by the petitioner is not in terms of the Transfer Policy dtd. 10/7/2013.