LAWS(HPH)-2019-9-231

SH. RAMJAN MOHMMAD Vs. STATE OF H.P.

Decided On September 20, 2019
Sh. Ramjan Mohmmad Appellant
V/S
STATE OF H.P. Respondents

JUDGEMENT

(1.) Petitioner has challenged his transfer order dated 31.08.2019 (Annexue P-8) vide which he has been transferred from Kheri I.P.H Sub Division Nahan to LWSS, Shirguldhar, I&PH Sub Division, Jamta under Nahan Division.

(2.) This is second round of litigation pertaining to transfer of petitioner.

(3.) On 11.07.2019 vide Annexure P-1 issued by the Executive Engineer, IPH Division, Nahan, the petitioner working as a Pump Operator in IPH Section Kheri under Division Nahan, was adjusted and sent to LWSS, Shirguldhar, Section Dadahu under IPH Sub Division, Jamta.