REGENT COMPUTRONICS PVT. LTD.

SURESH RANA Appellant

V/S

STATE OF H.P. Respondents

Referred Judgements :-

ONKARNATH TIWARI VS. THE CHIEF ENGINEER,MINOR IRRIGATION DEPARTMENT,U.P. LUCKNOW [REFERRED TO]
RAJENDRA RAO VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. N P THOMAS [REFERRED TO]
UNION OF INDIA VS. S L ABBAS [REFERRED TO]
STATE OF PUNJAB VS. JOGINDER SINGH DHATT [REFERRED TO]
N K SINGH VS. UNION OF INDIA [REFERRED TO]
STATE BANK OF INDIA VS. ANJAN SANYAN [REFERRED TO]
NATIONAL HYDROELECTRIC POWER CORPORATION LIMITED VS. BHAGWAN SHIV PRAKASH [REFERRED TO]
MOHD MASOOD AHMAD VS. STATE OF U P [REFERRED TO]
SEEMA VS. ASHWANI KUMAR [REFERRED TO]
RATNAGIRI GAS & POWER PVT. LTD VS. RDS PROJECTS LTD [REFERRED TO]
VIJAY PAL SINGH VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) Petitioner has assailed office order dtd. 14/3/2024 (Annexure P-4), whereby the petitioner has been ordered to be transferred from GSSS Langna, District Mandi to GSSS Goshaini, District Kullu vice respondent No.3.

(2.) Petitioner has assailed the impugned transfer order on two grounds, firstly that the petitioner is an ANO (Assistant NCC Officer) and has been transferred to a school where the NCC is not available and secondly, the transfer has been effected on a D.O. Note to accommodate respondent No.3.

(3.) Respondent-State has placed on record instructions dtd. 23/4/2024, according to which, the petitioner has remained posted at GSSS, Langna since 6. 4.2015 and has joined at GSSS Goshaini on 19/3/2024. It has also been confirmed that no student has been enrolled in NCC at GSSS Goshaini.

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SURESH RANA Vs. STATE OF H.P.

Referred Judgements :-

JUDGEMENT

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