NEERAJ KUMAR Vs. STATE OF H.P.

JUDGEMENT

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

(2.) Learned counsel for the petitioner has submitted that the petitioner had completed his normal tenure in sub-cadre area, whereas he has been again transferred to a sub-cadre area, vide impugned transfer order dtd. 28/4/2022.

(3.) Learned Deputy Advocate General has submitted that the petitioner had been posted at Government Primary School, Dughar since 16/8/2017. In fact, Government Primary School, Dughar falls in a soft area and not in a sub-cadre area, as alleged by the petitioner. Since, the petitioner has completed his normal tenure at the present place of posting, the transfer order dtd. 28/4/2022 (Annexure P-1), is liable to be upheld, vide which petitioner had been transferred from Government Primary School, Dughar to Government Primary School, Nagour. Moreover, petitioner has been transferred within district.