CourtKutchehry.com
High CourtsSingle Bench

Ramesh Chand vs Himachal Pradesh State Electricity Board and Another

High Court Of Himachal Pradesh · Decided on 22 July 2011 · Citation: (2011) 07 SHI CK 0209

HON’BLE JUDGES
Rajiv Sharma, J
RESULT
Dismissed
CASE NUMBER
C.W.P. No. 3397 of 2011
Ask AI about this case

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

3 paragraphs · 183 words

Rajiv Sharma, J.—Petitioner has already completed the normal tenure of three years at Giri Power House Division, Girinagar. Thereafter he has been transferred to Andhra Power House Division, Chirgaon. Since the Petitioner has already completed the normal tenure at the present place of posting, there is No. illegality in the order dated 03.05.2011, whereby he has been transferred to Andhra Power House Division, Chirgaon. Moreover, the Petitioner has not alleged any malafides against the Respondent-Board for issuance of order dated 03.05.2011, whereby he has been transferred from Giri Power House Division, Girinagar to Andhra Power House Division, Chirgaon.

2.

Mr. T.S. Chauhan, learned Counsel for the Petitioner has drawn the attention of the Court to copy of letter dated 25.05.2011, whereby the Superintending Engineer, Generation Circle, H.P.S.E.B., Ltd., Shakinagar, Nahan has recommended the case of the Petitioner to the Chief Engineer (Gen.), Sundernagar, District Mandi for cancellation of transfer order. It is for the department to look into the matter.

3.

Consequently, there is No. merit in this petition and the same is dismissed, so also the pending application(s), if any. No. costs.