LAL SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) Notice confined to respondents No.1 to 3. Mr. R.P. Singh, learned Deputy Advocate General, accepts notice on behalf of respondents No.1 to 3.

(2.) The petitioner is aggrieved by transfer order dtd. 19/2/2026 (Annexure P-1), in terms whereof, he has been transferred from Mining Office, Nahan to Mining Office, Solan.

(3.) Learned Counsel for the petitioner submits that though the petitioner has completed about four and half years at his present place of posting, but in light of the fact that he is a Class-IV employee and none has been posted in his place, the impugned transfer order be set aside.