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Judgment
12 paragraphs · 176 wordsJyotsna Rewal Dua, J
The petitioner is serving as Senior Assistant in Electrical Division, Himachal Pradesh State Electricity Board Ltd., Gagret, District Una. Vide order
dated 22.06.2021, he has been transferred and posted in Electrical Division Himachal Pradesh State Electricity Board Ltd., Nalagarh. This transfer
has been assailed in the instant petition by the petitioner.
Learned counsel for the petitioner submitted that the petitioner is due for superannuation on 31.12.2021. He further submitted that the petitioner is
suffering from “seizure disorder†and is taking treatment at Zonal Hospital Una. Therefore, he may be permitted to continue at the present place
of posting till his superannuation.
The factual position about the petitioner’s impending superannuation within five months has not been disputed by learned counsel for the
respondents.
Considering the petitioner’s impending retirement on 31.12.2021, we quash and set aside the impugned transfer order dated 22.06.2021. The
petitioner is permitted to continue at the present place of posting till his superannuation. Consequently, the petition is disposed of. Pending
miscellaneous applications shall also stand disposed of.