Punjab-Haryana High Court
Rahul Walia vs State Of Punjab & Others on 11 December, 2008
Bench: Ashutosh Mohunta, Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CASE NO.: CWP No.20789 of 2008
DATE OF DECISION: December 11, 2008
RAHUL WALIA ...PETITIONER
VERSUS
STATE OF PUNJAB & OTHERS ...RESPONDENTS
CORAM: HON'BLE MR. JUSTICE ASHUTOSH MOHUNTA.
HON'BLE MR. JUSTICE RAJAN GUPTA.
PRESENT: MR. HITESH KAPLISH, ADVOCATE FOR THE PETITIONER.
ASHUTOSH MOHUNTA, J.(ORAL)
The petitioner has prayed that directions be issued to the respondents to implement the order dated 18.10.2008 (Annexure P-1) vide which the petitioner was transferred from Govt. Middle School, Akhara to Dheerpur. Counsel for the petitioner submits that the petitioner was unable to join at Dhirpur as some other person had been transferred to this place after the date of his transfer. Learned counsel submits that now the petitioner has been transferred to Govt. High School Boparai, District Kapurthala.
The present place of posting of the petitioner is very near to village Akhara. Moreover transfer is one of the exigencies of service and no interference is called for in this writ petition.
Dismissed.
(ASHUTOSH MOHUNTA)
JUDGE
December 11, 2008 (RAJAN GUPTA)
Gulati JUDGE