Mohan Singh vs H.P.S.E.B. Ltd. and Another

V.K. Ahuja, J.—The Petitioner, who is posted as Clerk in H.P. State Electricity Board Limited,has challenged his transfer from Generation Circle Bhaba Nagar, District Kinnaur to Bhaba Electrical Sub Division No. III,Bhaba Nagar, vice Respondent No. 2. The transfer, in question, is within the same station and, therefore, the Petitioner cannot have any grievance. The grievance of the Petitioner is that he is a regular employee, but has been posted in place of Respondent No. 2, who was a daily wager employee and the nature of his duty was changed. It is for the employer to take a work from the employee and further grievance of the Petitioner is that he has been posted against a daily wager employee. No. case is made out for cancellation and as such there is No. merit in the petition.

In regard to the grievance of the Petitioner that he has served for a period of about 15 years in the Tribal area and is liable to be transferred to any of the stations of his choice, the Petitioner has not filed any representation so far to Respondent No. 1. In case he has made any oral request, that is not material. The Petitioner is at liberty to file proper representation before Respondent No. 1 within a period of one month from today and Respondent No. 1 shall pass an appropriate order keeping in view the grievances put up by the Petitioner in his representation within a period of two months from the date of receipt of the representation.

In view of the above, the writ petition is disposed of accordingly, so also the pending miscellaneous application(s), if any. Interim order shall stand vacated.