Parminder Singh vs Punjab State Power Corporation Limited And Others

Harpreet Singh Brar, J

Prayer in this writ petition filed under Articles 226/227 of the Constitution of India, is for issuance of a writ in the nature of mandamus, directing the respondents to consider the request of the petitioner for transfer out from his present place of posting at Shanan Power House, Joginder Nagar, District Mandi, Himachal Pradesh in view of the Transfer Policy dated 16.12.2019 (Annexure P-2) and letter dated 22.06.2000 (Annexure P-1) issued by the respondents and to further grant the petitioner his choice of posting in view of having completing the required tenure as per the said Transfer Policy (Annexure P-2) and letter dated 22.06.2000 (Annexure P-1). Further prayer has been made to direct the respondents to consider and decide the representations dated 22.01.2026 (Annexure P-3) and 16.04.2026 (Annexure P-5) submitted by the petitioner by keeping in view the Annual Postings, Transfer and Placement Policy dated 16.12.2019 (Annexure P-2) issued by respondent No.2 in a time bound manner.

Learned counsel for the petitioner submits that he would be satisfied if the instant writ petition of the petitioner is treated as a comprehensive representation and the same be decided by respondent(s)/competent authority by passing a speaking order in a time bound manner.

Learned counsel for the respondents, appearing on advance notice, submits that the case of the petitioner for transfer, in view of the transfer policy dated 16.12.2019 (Annexure P-2), would be considered and decided in the light of the order dated 09.01.2026, passed by this Court in CWP-39333-2025, titled as Aditya Vikrma vs Punjab State Power Corporation Limited and others, within a period of 04 weeks from today.

Therefore, in view of the limited prayer made by learned counsel for the petitioner and in the wake of the statement made by learned counsel for the respondents/Corporation, the respondent(s)/competent authority is directed to treat this writ petition as a comprehensive representation and consider the case of the petitioner and pass a speaking order keeping in view the applicable transfer policy, after affording an opportunity of hearing to the petitioner, within a period of 04 weeks from the date of receiving a certified copy of this order. Further, the decision taken thereof shall be conveyed to the petitioner. Needless to say, no opinion is expressed on the merits of the case.

Disposed of, accordingly.