Dr. Baldev Singh vs State of H.P.

V.K. Sharma, J.—The Petitioner, an Ayurvedic Medical Officer, is aggrieved by order of transfer Annexure P-1, dated 26.5.2011, on the ground that though he had already served in hard and difficult area, Ayurvedic Health Centre, Sarga, Distt. Kullu, yet he has again been transferred to another hard area, Ayurvedic Health Centre Mendandi, Distt. Mandi and further that too after a short span of one year and seven months. However, according to the Respondent, though the Petitioner had served in hard and difficult area, yet he had not completed full tenure there, which assertion is strongly opposed on behalf of the Petitioner, according to whom he had completed the requisite span of two winters and three summers in the hard and difficult area at Sarga, Distt. Kullu. It is further stated that during rest of his service period the Petitioner remained posted within a radius of 20-25 K.M. in Tehsil Sarkaghat.

The transfer under challenge, prima facie, appears to be against the transfer policy framed by the State Government. Accordingly, the petition is disposed of with a direction to the Respondent/competent authority to look into the matter and take remedial steps to redress the grievances raised by the Petitioner by exploring the possibility of adjusting him appropriately in accordance with the transfer policy framed by the State Government. It shall be done within a month from the date of production of copy of this judgment by the Petitioner before the Respondent/competent authority, after affording an opportunity of being heard to him, if so desired.

The petition so also pending application(s), if any, stand disposed of in the above terms.