SATYA PAL Vs. STATE OF H.P.

JUDGEMENT

(1.) The applicant working as Senior Assistant in the office of Deputy Commissioner, Solan has assailed the transfer order Annexure A -2 whereby he has been transferred to Nalagarh before he could complete his normal tenure.

(2.) The respondents have resisted the Original Application. It being not maintainable as the applicant has suppressed the material facts. He has been transferred from Solan to Nalagarh after long stay of 11 years. Therefore, he has no locus stand to file Original Application.

(3.) We have heard Sh. Y.P.S. Dhaulta, learned Counsel for the applicant and Mrs. Abhilasha Kumari learned Additional Advocate General for respondents.