LAWS(HPH)-2005-6-39

HARI RAM SHARMA Vs. STATE OF H.P.

Decided On June 10, 2005
HARI RAM SHARMA Appellant
V/S
STATE OF H.P. Respondents

JUDGEMENT

(1.) The applicant has challenged the impugned transfer order dated October 14, 2003 mainly on the ground that just after short span of one year he has been transferred. This act on he part of the respondents is illegal and arbitrary.

(2.) The respondents No. 1 and 2 as well as respondent No. 3 have resisted the claim of the applicant by way of filing separate replies.

(3.) I have heard Sh. Sanjeev Bhushan, learned Counsel for the applicant, Ms. Abhilasha Kumari, learned Additional Advocate General for respondents No. 1 and 2 and Sh. Heminder Chandel, learned Counsel for respondent No. 3.