CHETAN DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) PETITIONER , who is working as Lecturer in History, in terms of impugned order of transfer dated 12.6.2014 (Annexure P -1), stands transferred from GSSS Bhuntar (Kullu) to GSSS Balichowki (Mandi). The transfer of the petitioner has been effected on the basis of D.O. note.

(2.) IN these circumstances, we find that the case of the petitioner is squarely covered by the decision of this Court in CWP No. 801 of 2013 -A, titled as Sanjay Kumar versus State of H.P. & others along with other connected matters, decided on 5th July, 2013. We accordingly quash and set aside transfer order dated 12.6.2014 (Annexure P -1), so far it effects the transfer of the petitioner. We leave it open to the respondents -State to transfer the petitioner in accordance with law. Petition stands disposed of.