Joginder Singh vs State of H.P. and Others

Kurian Joseph, C.J.—The Petitioner is aggrieved by Annexure P-1 order of transfer. According to the petitioner, the transfer has been made only to accommodate the private respondent. The fact remains that the Petitioner has been continuing at the present station around 11 years. Be that as it may, according to the petitioner, he is suffering from Blood cancer and his wife is also patient of having some problem of spine and urology. The Petitioner may point out all these aspects before the first respondent and also point out whether there are any places where he can be accommodated subject to availability of the vacancy. We direct the first respondent to pass appropriate orders on filing the representation by Petitioner within 10 days from the date of production of a copy of this order alongwith copy of the writ petition. In case the Petitioner has been relieved, he may not be compelled to join the transferred station. It will be open to him to avail leave. The petition is disposed of, so also the pending application.