TILAK RAJ Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of this writ petition, the petitioner has prayed for the following reliefs:-

(2.) The grievance of the petitioner is that despite the fact that the petitioner stands transferred in terms of Annexure P-1 from his present place of posting to GMS Kilod-I, District Chamba against vacancy in relaxation of ban on transfer order, he is not being relieved from his present place of posting to enable him to join the station to which he stands transferred.

(3.) On the last date of hearing, the State was called upon to have instructions. Today learned Assistant Advocate General has handed over instructions dtd. 5/3/2026, relevant portion thereof, reads as under:-