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Judgment
Sushil Kukreja, J
Petitioner has filed the petition under Article 226 of the Constitution of India, seeking following substantive relief:-
“(a). That the impugned transfer order dated 16.01.2023, contained as Annexure P-1, may kindly be quashed and set-aside on the grounds taken therein.”
The grievance of the petitioner is that he is serving as Senior Executive Engineer and he has been transferred vide impugned transfer order dated 16.01.2023, (Annexure P-1), from Electrical System, HPSEBL, Nahan to Electrical Division Chopal vice Engineer Mukesh Kumar (respondent No.4), on the basis of the DO Note No.934, dated 11.01.2023, obtained by respondent No.4 from some political person.
Learned counsel for respondents No.1 to 3 has stated at Bar that respondent No.4 has already joined as Executive Engineer at Electrical System Division, Nahan on 17.01.2023.
At this stage, learned counsel for the petitioner has submitted that the petitioner would be satisfied if he is permitted to move a representation before the respondents for his adjustment at some other place by giving stations of his choice and if the same is considered by the respondents expeditiously.
Therefore, without adverting to the merits of the case, the petition is disposed of with a direction that in case the petitioner moves a representation for his adjustment at some other place within a period of two days, then the respondents shall consider and decide the same expeditiously in accordance with law, preferably within a period of two weeks from the receipt of the copy of such representation.
Pendaing miscellaneous application(s), if any, shall also stand disposed of.