SUMAN MINHAS Vs. STATE OF HP AND OTHERS

JUDGEMENT

(1.) By way of this petition, petitioner has, inter alia, prayed for setting aside order dated 13.9.2018, passed by the HP State Administrative Tribunal (hereinafter referred to as "the Tribunal") in Original Application No. 987 of 2018, titled as Suman Minhas versus State of HP and others vide which, learned Tribunal dismissed the Original Application filed by the present petitioner against his order of transfer dated 13.3.2018, and also for quashing of the said transfer order, i.e., order dated 13.3.2018, appended with the Original Application Annexure A2.

(2.) Brief facts necessary for adjudication of the present petition are that the petitioner, who was serving as Principal in DIET Chamba (CBA) was ordered to be transferred from the said station to Government Senior Secondary School Jasourgarh (CBA), vide transfer order dated 13.3.2018 and private respondent was ordered to be transferred in place of the present petitioner.

(3.) Feeling aggrieved, petitioner filed Original Application before the Tribunal, inter alia, on the ground that the impugned transfer order was not sustainable in law as the same had not been issued on account of administrative exigency but was result of DO Note so issued in favour of the private respondent from the office of Chief Minister of the State.