RAJ KUMAR SHANDIL Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of this petition, the petitioner has assailed impugned transfer order dtd. 31/7/2023, Annexure P-1, in terms whereof, the petitioner was transferred from GSSS Dangar, District Bilaspur to GSSS Jamni, District Mandi.

(2.) A perusal of the record demonstrates that in light of the fact that the petitioner had just about completed his normal tenure when the transfer order was passed, no stay was granted against the said transfer order. Thus the transfer order has been given effect to.

(3.) Though learned counsel for the petitioner by referring to the order passed by this Court on 18/10/2023, submitted that the transfer order is per se bad in the eyes of law.