Rameshwar Dutt vs State Of Himachal Pradesh And Others

Tarlok Singh Chauhan, J

The instant petition has been filed for the grant of following substantive reliefs:-

i) That the transfer order dated 7.5.2022 Annexure P-1 passed by the respondents may kindly be quashed and set aside in the interest of justice.

ii) That the respondents may kindly be directed to transfer petitioner within the block Development pachhad since there are vacant posts of Panchayat Secretaries in Block Development Pachhad Distt. Sirmour, H.P.

Admittedly, the petitioner is a Panchayat Secretary and is alleged to have been transferred to a distance of nearly about 200 Kms. A perusal of the petition would go to show that save and except individual hardship, no other ground has been taken by the petitioner in this petition. Further, the fact that the petitioner has been transferred to a far flung area, there is no factual legal ground raised in this petition.

As regards individual hardship is concerned, it is more than settled that the same is considered by the employer-respondents.

In such circumstances, we deem it proper to dispose of this petition by directing the respondents concerned to consider the case of the petitioner sympathetically, taking into consideration the long distance, as also the fact that the petitioner has an aged mother to be looked after. This entire exercise shall be completed with two weeks. However, respondent No.3 shall not take any coercive action against the petitioner, so as to compel him to join at the transferred station.

The present petition is disposed of. So also, the pending application(s), if any.

Copy dasti.