DESH RAJ Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of this writ petition, the petitioner has challenged Annexure P3 and Annexure P-4, dtd. 20/9/2024 and 24/9/2024, respectively, in terms whereof, the petitioner has been transferred to Sub-Tehsil Nither, District Kullu as a Naib-Tehsildar, without allowing him to complete his normal tenure at his present place of posting i.e. Tauni Devi.

(2.) When this case was listed on 26/9/2024, the following order was passed:-

(3.) I have heard learned counsel for the parties and also carefully gone through the pleadings i.e. the writ petition and the reply filed by the respondents along-with documents appended therewith.