Guman Singh vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 3383 HP

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         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                  CWP No.3524 of 2021
                                  Date of Decision: August 2, 2021




                                                                       .

    Guman Singh
                                                         ...Petitioner.

                               Versus





    State of Himachal Pradesh and others
                                                         ...Respondents.


    Coram:





    The Hon'ble Mr. Justice Anoop Chitkara, Judge.

    Whether approved for reporting?1NO

    For the petitioner:    Mr. Yashwardhan Chauhan, Advocate.
    For the respondent:
                       r   Mr. Nand Lal Thakur, Additional Advocate General,

                           Mr. Ram Lal Thakur, Assistant Advocate General and
                           Mr. Rajat Chauhan, Law Officer, for the State.


    Anoop Chitkara, Judge (oral)

The petitioner, who is working as a Beldar at HPPWD

Sub Division Shillai and is under transfer to HPPWD Sub Division, Sataun under

Shillai Division, H.P., has come up before this Court, seeking quashing of the

impugned order of transfer dated 20.5.2021 (Annexure P-1).

2. Consequently, this petition is disposed of with liberty to the petitioner to

make representation to the 1st respondent, within two weeks, in accordance with the

Transfer Policy. On receipt of such representation, the said respondent shall decide

the same in the light of the Transfer Policy occupying the field, within two weeks

thereafter. Till then, impugned order of transfer dated 20.5.2021 (Annexure P-1),

shall remain stayed. Liberty is reserved to the petitioner to approach this Court

Whether reporters of Local Papers may be allowed to see the judgment?

again, in case he still feels aggrieved and dissatisfied with the outcome of the

representation. Pending application(s), if any, also stand disposed of.

.

Anoop Chitkara, Judge.

August 2, 2021 (ks).

                       r               to