MANJEET SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner is working as Medical Officer (Dental) and presently posted as such in Civil Hospital (Matri), Sarkaghat, District Mandi, H.P. He has now been ordered to be transferred to Primary Health Centre, Chhatri, District Mandi, H.P., vide impugned order Annexure P-1.

(2.) The complaint is that the transfer of the petitioner 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 25.11.2019:-

(3.) Consequently, learned Senior 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 the office of the Chief Minister who has recommended his transfer from the present place of posting by way of such note.