Vidya Sagar vs State of H.P. and Others

Kurian Joseph, C.J.—The Writ Petition is filed with the following prayers:

A) That this writ petition may kindly be allowed, writ in the nature of certiorari may be issued and the impugned order contained in Annexure P-2 dated 6.4.2010 may be quashed and set aside.

B) That writ in the nature of mandamus may kindly be issued and the Respondent department may be directed to allow the Petitioner to complete the normal tenure of posting at Killar.

It is submitted that the 3rd Respondent has issued the relieving order without any authority or even instruction from the second Respondent. It is also submitted that the Petitioner was transferred on medical ground to the present station and the transfer to Udeen will cause very severe hardship to the Petitioner. The Petitioner may point out all these aspects before the second Respondent within three days from today, in which case, the second Respondent will pass appropriate orders in accordance with law in the matter within three days. The Petitioner will produce a copy of this judgment alongwith a copy of the Writ Petition before the second Respondent.

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