KARTAR SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner is working as Assistant Tourism Development Officer (ATDO) and presently posted as such in Directorate of Tourism & CA, Shimla. He has now been ordered to be transferred to the office of Deputy Director, Tourism & CA, Manali, District Kullu, against vacant post.

(2.) The complaint is that his transfer has been ordered on the basis of a D.O. note. It is keeping in view such averments, following order came to be passed in this writ petition on 01.10.2019:-

(3.) Consequently, learned Additional Advocate General has produced the record. The averments in the writ petition that the petitioner has been transferred on D.O. note find support from the records as it is Chief Minister, Himachal Pradesh, who has recommended his transfer from the present place of posting by way of such note. The present is a case of favouritism because respondent No. 3, Ravi Kumar Dhiman, remained posted in Shimla throughout and even now on his promotion as Assistant Tourism Development Officer again retained here at the cost of the petitioner, who was brought to Shimla only in June 2017 and yet not completed his normal tenure.