AMARJIT SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) This original application has been filed by the applicant under Section 19 of the Administrative Tribunals Act, 1985.

(2.) The applicant is aggrieved by the impugned order dated 23.2:2004 whereby the. -transfer orders effected vide orders dated 23.1.2004 transferring the applicant from Gahlian to Dhalot has been cancelled in wrong, illegal and arbitrary manner. The applicant had joined at Dhalot and is performing, his duties in Patwar Circle, Dhalot therefore, cancellation of the transfer after a short stay of a month is not in consonance with law.

(3.) Reply has been filed, by the respondents 1 to 3 as well as respondent No. 4. "