AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 204 wordsTarlok Singh Chauhan, J
Aggrieved by the order of transfer, the petitioner has filed the instant petition for the grant of following substantive relief:-
i) That the impugned office order dated 23.03.2023 passed by the respondent No. 2 whereby the petitioner has been ordered to be transferred from Forest Beat Amboya, Block Bhangani, Forest Division Paonta Sahib, District Sirmour, H.P. to Forest Block Kaffota, District Sirmour, H.P. may kindly be quashed and set aside qua the petitioner and the petitioner may very kindly be allowed to complete his normal tenure of 3 years at present place of posting in the interest of justice.
A perusal of the record produced by the respondents pursuant to the directions passed by this Court, goes to indicate that the transfer of the petitioner has been effected on the recommendations made by a Minister, who is not In-charge of the Department nor can be said to the MLA of the area where the petitioner is currently posted.
In such circumstances, the impugned transfer order dated 23.03.2023 (Annexure P-1) is not sustainable and the same is accordingly quashed and set aide.
The petition stands disposed of in the aforesaid terms, so also pending applications, if any.