LAWS(HPH)-2005-4-30

DESH RAJ Vs. STATE OF H.P.

Decided On April 05, 2005
DESH RAJ Appellant
V/S
STATE OF H.P. Respondents

JUDGEMENT

(1.) The applicant aggrieved by the transfer orders dated August 11, 2004 whereby he has been transferred from Bilaspur to Bharmour, has filed this original application, therefore, he prays that it may be quashed.

(2.) The respondents have taken up a consistent stand in resisting this original application that the transfer being an incident of service thus does not confer any vested Fundamental Right to continue at the place of his choice. The applicant belongs to Bilaspur District and he intends to remain in that area where he has already put in service for sufficient long time.

(3.) We have heard, Ms. Ranjana Parmar, learned Counsel for the applicant and Ms. Abhilasha Kumari learned Additional Advocate General for the respondents.