SURESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this Petition, the grievance raised by the petitioner is with regard to the non-implementation of his transfer order dated 05.07.2018 (Annexure P-1), vide which the petitioner Shri Suresh Kumar after completion of his normal tenure in tribal area was ordered to be transferred at IPH Circle, Sundernagar against vacancy.

(2.) Despite opportunity having been granted, reply to the petition has not been filed.

(3.) Learned counsel for the petitioner submits that the reason as to why the transfer order is not being implemented is that till date no incumbent has been posted by the respondent department in place of the petitioner as his reliever. He further submits that because of the acts or omission in commission of the respondent department, the petitioner is begin made to suffer.