KAMALDEEP SHARMA Vs. MANAGING DIRECTOR, HRTC

JUDGEMENT

(1.) Notice. Ms.Kiran Dhiman, Advocate appears and waives service of notice on behalf of the respondents.

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

(3.) The petitioner has been transferred vide office order dtd. 24/1/2026 (Annexure P-1) from CBA Chandigarh to Keylong Unit with immediate effect with TTA/joining time, against a vacancy in public interest.