VED PARKASH Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petitioner has filed this petition claiming therein the following relief(s): -

(2.) IT is alleged that petitioner after his due selection by the H.P. Subordinate Selection Board, Hamirpur came to be appointed as a Lecturer in Chemistry in the school cadre on contract basis vide office order dated 26.8.2010. The specimen copy of contract has been appended with the writ petition as Annexure P -2 and condition No. 7 thereof reads as under: -

(3.) VIDE order dated 10.2.2014 despite condition No. 6, the petitioner has been transferred from his current place of posting GSSS Kashmaila (Mandi) to GSSS Sarahan (District Shimla). This order has been challenged on the ground (i) that petitioner is shown to have been transferred vice -versa Smt. Neeti Chaudhary, while there was no request made by the petitioner to this effect, (ii) nothing has been mentioned in the transfer order regarding the T.A.D.A. and joining order, which clearly shows that impugned order of transfer has been made simply in order to accommodate the said respondent No. 3 and (iii) the transfer order is contrary to condition No. 10 of the appointment letter because the petitioner has only completed three years and four months at one place of posting. Condition No. 10 of the appointment letter reads as under: -