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Judgment
11 paragraphs · 195 wordsTarlok Singh Chauhan, J
1.Admittedly, the transfer of the petitioner has been effected on the basis of a D.O. Note, therefore, the same is not sustainable in view of the
judgment rendered by this Court in CWP No. 2862 of 2021 titled as Vipender Kalta vs. State of H.P., decided on 20.07.2021.
Consequently, the writ petition is allowed and the impugned transfer order dated 09.07.2021 is quashed and set aside. Since the petitioner has
completed his normal tenure at the present place of posting, therefore, we make it absolutely clear that this order shall not come in the way of the
official respondents to transfer the petitioner.
It would be noticed that the private respondent has resorted to course which may not be legally recognized, but nonetheless, taking into
consideration her individual hardship, we permit her to make a representation to respondent No.2 within two weeks from today. The same shall be
considered by the respondent sympathetically, taking into consideration her medical condition and appropriate order in this regard be passed within two
weeks thereafter.
The writ petition is disposed of in the aforesaid terms, so also the pending application(s), if any.