BHARAT SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) Notice Mr. Sidharth Jalta, learned Deputy Advocate General, appears and accepts service of notice on behalf of the respondents.

(2.) Keeping in view, the order, which is proposed to be passed in the present petition, no reply is being called for from the respondents.

(3.) The learned counsel for the petitioner has fairly conceded that the petitioner has completed his normal tenure, however, keeping in view the fact that the mother of the petitioner is suffering from old age ailments and there no one else to look after her, he has prayed for quashing the transfer order.