SUDERSHAN KUMAR GUPTA Vs. STATE

JUDGEMENT

(1.) THIS petition call in question Govt. Order No. 348 -HME of 2001 dated: 23 -05 -2001 in so far as the same relates to the petitioner. Petitionerâ„¢s name figures at Sr. No.34 of the impugned transfer order and has been transferred from S.R.T.C. and directed to report Director Health Services, Jammu. Petitioner has not filed any rejoinder though vide order dated: 03 -11 -2001 he was given such option. He has assailed the transfer order on following two grounds:

(2.) BOTH these grounds have been repelled in the counter filed.

(3.) I have heard the petitioner, gone through the pleadings and also heard Mrs. Shekhar, I propose to dispose of the two grounds taken in the following manner: