Punjab-Haryana High Court
Hans Raj vs Punjab Water Resource Management And ... on 7 August, 2014
Author: G.S.Sandhawalia
Bench: G.S.Sandhawalia
In the High Court of Punjab and Haryana, at Chandigarh
Civil Writ Petition No. 15678 of 2014
Date of Decision: 7.8.2014
Hans Raj
... Petitioner
Versus
Punjab Water Resource Management and Development Corporation
Limited and Another
... Respondents
CORAM: Hon'ble Mr. Justice G.S.Sandhawalia. Present: Mr. R.K.Arora, Advocate for the petitioner.
G.S.Sandhawalia, Judge (Oral) The challenge in the present writ petition is to an order of transfer dated 1.8.2014 (Annexure P4), whereby the petitioner has been posted against the vacant post of Senior Scale Stenographer at Bathinda on the administrative grounds from his present posting at Malerkotla. Counsel for the petitioner submits that the petitioner has just been posted less than a year at Malerkotla and due to an untoward incident, he has been transferred to Bathinda.
The petitioner has approached this Court without approaching the competent authorities and it is not for this Court to interfere under Article 226 of the Constitution of India, against an order of transfer which is purely an administrative issue.
Counsel submits that he may be permitted to withdraw this writ Bhardwaj Deepak Kumar 2014.08.08 13:18 I attest to the accuracy and integrity of this document Civil Writ Petition No. 15678 of 2014 2 petition with liberty to approach the authorities for the necessary relief.
Ordered accordingly.
It is, however, expected that the authorities will expeditiously look into the representation filed by the petitioner.
(G.S.Sandhawalia) Judge August 7, 2014 "DK"
Bhardwaj Deepak Kumar 2014.08.08 13:18 I attest to the accuracy and integrity of this document