RAJINDER PAUL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) REPLY filed by respondents is allowed to be taken on record. The document annexed therewith is also admitted subject to just exceptions.

(2.) WHETHER an employee who sincerely and honestly comply with transfer order relinquish the charge and joined at the place of posting can be compelled to apply for leave of the kind due because he is found to be surplus for no fault of his? This is the only point which survives for consideration