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Virender Kumar vs State Of H.P. & Ors
2021 Latest Caselaw 3503 HP

Citation : 2021 Latest Caselaw 3503 HP
Judgement Date : 4 August, 2021

Himachal Pradesh High Court
Virender Kumar vs State Of H.P. & Ors on 4 August, 2021
Bench: Tarlok Singh Chauhan, Satyen Vaidya
        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                          CWP No. 4325 of 2021.




                                                                         .

                                          Date of decision: 04.08.2021.


    Virender Kumar                                                 .....Petitioner.





                                   Versus
    State of H.P. & Ors.                                        .....Respondents.

    Coram:





    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    Hon'ble Mr. Justice Satyen Vaidya, Judge.
    Whether approved for reporting?1              No.


    For the Petitioner
                        r     :           Mr. Rakesh Kumar and Mr. Ashok
                                          Kumar, Advocates.

    For the Respondents:                   Mr. Ajay Vaidya, Sr. Addl. A.G.


    Tarlok Singh Chauhan, Judge (Oral)

The petitioner has completed his normal tenure of

service in tribal/hard area, therefore, he is entitled to be posted

in a soft area in terms of the Comprehensive Guiding Principles-

2013 for regulating the transfers of State Government

employees.

2. The petitioner has given four stations of his choice in

para-4 of the petition, which reads as under:-

(i) Govt. Ayurvedic Health Center, Bhira, Distt. Hamirpur.

(ii) Govt. AHC, Bedi Fernol, Distt. Hamirpur.

(iii) Govt. AHC Bhramani, Distt. Hamirpur

Whether the reporters of the local papers may be allowed to see the Judgment?Yes

(iv) Govt. AHC Anu, Distt. Hamirpur.

(v) govt. AHC Ghagas, Distt. Bilaspur.

.

3. Accordingly, we dispose of this petition by directing

the respondents to consider the case of the petitioner for posting

him at any one of the five stations of his choice, within a period

of three weeks from today and report compliance on the next

date of hearing.

4.

The petition stands disposed of in the aforesaid

terms, so also pending applications, if any.

For compliance to come up on 25.08.2021.


                                         (Tarlok Singh Chauhan)
                                                    Judge



                                              (Satyen Vaidya)




           4th August, 2021                       Judge
              (sanjeev)







 

 
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