Punjab-Haryana High Court
E/Asi Pawan Kumar vs . State Of Haryana & Others on 6 August, 2010
Author: Ranjit Singh
Bench: Ranjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Writ Petition No.13875 of 2010
E/ASI Pawan Kumar Vs. State of Haryana & others
Present: Mr.S.N.Yadav, Advocate,
for the petitioner.
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RANJIT SINGH, J.
The petitioner complains of his transfer out side his cadre. The petitioner appears to have been transferred as he is accused of registering a fake FIR, which was later cancelled. The petitioner also would urge that he cannot be transferred out side his range. The petitioner has rushed to this court before making any representation before the authorities directing his transfer. Even otherwise, transfer is an administrative matter and hardly calls for interference by writ court.
Dismissed.
August 06, 2010 ( RANJIT SINGH ) ramesh JUDGE