Between vs Unknown
2021 Latest Caselaw 4171 HP

       IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                 ON THE 25th DAY OF AUGUST, 2021
                             BEFORE




                                                            .
            HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN,





                                &
                HON'BLE MR. JUSTICE SATYEN VAIDYA





               CIVIL WRIT PETITION NO. 3928 OF 2021
Between:-
     SH. PANKAJ CHAUHAN
     SON OF SH. GAIN SINGH,





     AGED 32 YEARS, OCCUPATION:
     GOVERNMENT EMPLOYEE,
     PRESENTLY WORKING AS JUNIOR
     OFFICER ASSISTANT (IT) AT
     DISTRICT PLANNING CELL, SOLAN
     TEHSIL AND DISTRICT SOLAN (H.P.)

                                                         ....PETITIONER

(BY SH. ADITYA THAKUR, ADVOCATE)
     AND

1.    THE STATE OF HIMACHAL PRADESH


      THROUGH ADDITIONAL CHIEF SECRETARY
      (PLANNING) TO THE GOVERNMENT OF
      HIMACHAL PRADESH, SHIMLA (H.P.)




2.    THE ADVISOR (PLANNING)
      PLANNING DEPARTMENT,





      HEADQUARTER SHIMLA,
      TEHSIL AND DISTRICT
      SHIMLA-171002 (H.P.)





3.    DISTRICT PLANNING OFFICER,
      SOLAN, TEHSIL AND DISTRICT
      SOLAN (H.P.)

4.    MS. MADHU BALA
      PRESENTLY WORKING AS
      JUNIOR OFFICER ASSISTANT (IT)
      AT DISTRICT PLANNING CELL, SOLAN
      TEHSIL AND DISTRICT SOLAN, (H.P.)
                                                      ..RESPONDENTS

(MR. ASHOK SHARMA, ADVOCATE GENERAL
WITH MR. R.S. DOGRA, SR. ADDL. A.G
MR. VINOD THAKUR, MR. HEMANSHU MISRA,
MR. SHIV PAL MANHANS, ADVOCATE GENERALS AND
MR. BHUPINDER THAKUR, DEPUTY ADVOCATE




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                                            2




GENERAL FOR R-1 TO R-3
MR. HEMANT THAKUR, ADVOCATE FOR R-4)
____________________________________________________________________________




                                                                     .
       This petition coming on for orders this day, Hon'ble Mr. Justice





Tarlok Singh Chauhan, passed the following:

                                   ORDER

It would be noticed that the petitioner himself is a recipient of a D.O.

note, that too, from a person who has no concern with the administration

whatsoever or working of administrative Departments. Therefore, the same is

not sustainable in view of the judgment rendered by this Court in CWP No.

2862 of 2021 titled as Vipender Kalta vs. State of H.P., decided on

20.07.2021.

2. In view of the aforesaid fact, we do not find any illegality with the

impugned order of transfer. Consequently, the writ petition is dismissed, so

also the pending application(s), if any.

                                                 ( Tarlok Singh Chauhan )
                                                           Judge




August 25, 2021                                       ( Satyen Vaidya )





     (naveen)                                               Judge