Deep Chand vs. The State Of Hp And Another

Held

The Court disposed of the writ petition with a direction that the petitioner be posted in some other GST Wing. Until the necessary transfer orders were issued, the petitioner was permitted to continue serving at his current place of posting, which is the Enforcement, South GST Zone, Parwanoo, GST Wing. The Court's decision was based on the petitioner's expressed desire for a transfer within the GST Wing and the respondent's assurance that needful would be done. Pending miscellaneous applications were also disposed of accordingly.

Facts

The petitioner, Deep Chand, a government employee, filed a writ petition challenging his transfer order (Annexure P-4). The order directed his transfer from the Enforcement, South GST Zone, Parwanoo, GST Wing to M/s K.M. Distillery Pvt. Ltd., Parwanoo, District Solan (Excise Wing), against a vacant post. The petitioner expressed his unwillingness to remain posted at Parwanoo and requested a transfer to another station within the GST Wing. The respondents, represented by the Additional Advocate General, indicated that their request would be considered and acted upon within a week.

Key Issues

1. Whether the Court should direct the respondents to transfer the petitioner to a different station within the GST Wing, as per the petitioner's request? The petitioner argued that he was not interested in continuing his posting at Parwanoo and sought a transfer to another location within the GST Wing. The respondents did not present any specific arguments against this request but indicated their willingness to comply with the petitioner's desire for a transfer within the GST Wing.