KISHORI LAL Vs. STATE OF H. P.

JUDGEMENT

(1.) By way of instant petition, petitioner has taken an exception to office order dtd. 1/3/2024 (Annexure P-1), whereby petitioner has been ordered to be transferred from Govt. Sen. Sec. School, Trifalghat (Mandi) to Govt. Sen. Sec. School, Balag (Mandi), against respondent No.3.

(2.) The grievance, as raised, by the petitioner is firstly that his transfer is in violation of 'Comprehensive Guiding Pinciples-2013'-for regulating the transfer of State Government employees, as he has not been allowed to complete his normal tenure at Govt. Sen. Sec. School, Trifalghat, secondly, his transfer was neither for any administrative exigency or in public interest, rather was a consequence of political interference by respondent No.4, on whose recommendation, the impugned order of transfer came to be issued.

(3.) Parties were put to notice, respondents No. 1 to 3, have filed written instructions dtd. 19/3/2024, issued by respondent No. 2. Respondent No. 3 has filed his detailed reply.