Punjab-Haryana High Court
Sahab Ram vs State Of Haryana And Others on 9 March, 2009
Author: Ajay Tewari
Bench: Ajay Tewari
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.3753 of 2009
Decided on : 09.03.2009
Sahab Ram
....Petitioner
VERSUS
State of Haryana and others
....Respondents
CORAM:- HON'BLE MR. JUSTICE AJAY TEWARI Present:- Mr. Vinish Singla, Advocate for the petitioner.
AJAY TEWARI J.
Notion of motion.
Sh. Harish Rathee, Sr. DAG, Haryana accepts notice on behalf of the State. Copy supplied.
The petitioner has challenged his transfer from Kalka to Palwal. Learned counsel for the petitioner prays that he would be satisfied if the respondents are directed to consider the transfer of the petitioner to Shahbad instead of Palwal.
I find this to be a fair request.
In the circumstances, this writ petition is disposed of with the direction to respondent No.1 to consider posting of the petitioner to Shahbad which is stated to be vacant instead of Palwal. Necessary order be passed within a period of one month from the date of receipt of a certified copy of this order.
March 09, 2009 ( AJAY TEWARI ) ashish JUDGE