Shri Ranjeet Singh Verma vs State of H.P. and Another

Kurian Joseph, C.J.—The petition is filed with the following prayer:

(A). That this writ petition may kindly be allowed and writ in the nature of certiorari may be issued and the impugned order passed by the Respondent-department dated 1-10-2010 i.e. Annexure P-1 may kindly be quashed and set aside and the Petitioner may very kindly be allowed to work at the Mandi Cooperative Society as Coop Education Instructor.

The Petitioner submits that he has left only 1 year and 2 months to retire from service. Further, it is pointed out that even if the Petitioner is to be transferred, there are two vacancies available at Gopalpur and Dharampur. It will be open to the Petitioner to point out these aspects before the H.P. State Co-operative Development Federation in which case the matter will be duly considered and finally decided by the Federation in accordance with law within one month from the date of production of copy of judgment and copy of writ petition along with representation.

With these observations, the writ petition is disposed of, so also the pending application(s), if any.