SANJEEV KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Notice. Mr. Anish Banshtu, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents.

(2.) In view of the prayer made in the writ petition, no reply is intended to be called for from the respondents.

(3.) The precise grievance of the petitioner is that he has made a representation dtd. 9/1/2026, vide Annexure P-6, seeking his transfer due to the fact that he is to superannuate on 30/6/2027.