PALDAN PUNCHOK Vs. STATE

JUDGEMENT

(1.) WHAT has prompted the petitioner to file this petition is that vide Government Order No. 432 -Works of 2001 dated: 25 -09 -2001, he was transferred and posted in MED Leh. He assumed the charge on 26 -09 -2001 and the impugned order was passed on 28 -09 -2001, whereby modifying the order of transfer, the petitioner was posted at Kargil.

(2.) THE only point raised before the court by Mr. Raina is that there was not necessity for picking up and singling out petitioner only and modifying his earlier order of transfer. No other point was urged.

(3.) THE question that arises for determination of the Court is as to whether respondent -State has the power to modify an order passed by it earlier.