Mohan Lal vs State of H.P. and Others

Kurian Joseph, C.J.—The writ petitions are filed with the following prayer:

To issue a writ of mandamus, appropriate writ, order or direction in nature thereof, directing the respondents No. 2 to redesignate the petitioner as a Pump Operator Helper with effect from the date of completion of training by the petitioner and his posting in pumping station, i.e. Gumma, with all the consequential benefits for all purposes and intents alongwith arrears and interest thereon @ 18% p.a. hat the impugned transfer order dated 10.9.2010 contained in Annexure P-4 may kindly be quashed by issuing a writ of mandamus and the respondents may kindly be directed to allow the petitioner to work at his present place of posting.

There will be a direction to 2nd respondent to look into the matter and take appropriate action on Annexure P-2 within a period of four months from the date of production of a copy of this judgment by the petitioner. In case the petitioner requests for hearing, the same shall also be granted.

With these observations, the petitions stand disposed of, so also the pending applications, if any.