Punjab-Haryana High Court
Rinku Mittal vs State Of Punjab & Ors on 8 August, 2011
Author: Surya Kant
Bench: Surya Kant
HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP No.14239 of 2011(O&M)
Date of Decision: 08.08.2011
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Rinku Mittal . . . . Petitioner
VS.
State of Punjab & Ors. . . . . Respondents
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CORAM : HON'BLE MR.JUSTICE SURYA KANT
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1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
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Present: Mr. GS Saini, Advocate for the petitioner
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SURYA KANT J. (ORAL)
(1). The petitioner is working as PTI and is aggrieved by his transfer from GSSS (Girls), Mansa to Bikhi, District Mansa.
(2). Having heard learned counsel for the petitioner and considering the fact that the transfer is an incidence of service, I am not inclined to interfere with the same. The petitioner, if so advised, may represent to the authorities explaining the mitigating circumstances, if any, faced by him on account of the transfer in question. If any such representation is made by him, the competent authority is directed to consider the claim of the petitioner sympathetically and dispose of the same by passing an appropriate order within a period of one month from the date of its submission.
CWP No.14239 of 2011.doc -2-(3). With liberty afore-mentioned, the writ petition stands disposed of. Dasti.
08.08.2011 (SURYA KANT) vishal shonkar Judge 2