RAMJAN MOHMMAD Vs. STATE OF H P

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.) (I) As per record, the proposal to transfer the petitioner was moved by respondent No.5 on 01.08.2019 during the pendency of CWP No.1639/2019, which was approved by the office of Hon'ble Chief Minister on 22.08.2019( i.e. immediately after the disposal of CWP No.1639 of 2019).