SUMIT Vs. HPSEB

JUDGEMENT

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

(2.) The grievance of the petitioner is that he is serving as Senior Executive Engineer and he has been transferred vide impugned transfer order dtd. 16/1/2023, (Annexure P-1), from Electrical System, HPSEBL, Nahan to Electrical Division Chopal vice Engineer Mukesh Kumar (respondent No.4), on the basis of the DO Note No.934, dtd. 11/1/2023, obtained by respondent No.4 from some political person.

(3.) Learned counsel for respondents No.1 to 3 has stated at Bar that respondent No.4 has already joined as Executive Engineer at Electrical System Division, Nahan on 17/1/2023.