Gurjaipal Singh vs State Of Punjab And Others

Anupinder Singh Grewal, J

Learned counsel for the petitioner submits that the petitioner has been transferred from Amritsar to Ludhiana, although he had put in only 09 months at Amritsar. He further submits that this is the third transfer within a span of one year. The wife of the petitioner is a Teacher and posted at the Government School, Gurdaspur. He also submits that the petitioner has sent a representation (Annexure P-6) in this regard.

Issue notice to respondents.

At the asking of the Court, Ms. Jasleen Kaur Sidhu, AAG, Punjab accepts notice on behalf of respondents No.1 to 3.

Heard.

The petitioner has been transferred from Amritsar to Ludhiana. He had put in only 09 months at Amritsar. His wife is posted at Gurdaspur. Therefore, it would be in the interest of justice, if his request for transfer to a place near the place of posting of his wife is considered.

Consequently, the petition is disposed of with a direction to the respondents to consider and decide the representation of the petitioner within a period of 15 days from the date of receipt of certified copy of this order.

Till the representation is decided, the petitioner would be permitted to continue at the previous place of posting.