Sunil Kumar vs State Of Hp And Another
2021 Latest Caselaw 1089 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                       CWP No. 778 of 2021
                          Decided on: 16th February, 2021
    ____________________________________________________________




                                                                             .
    Sunil Kumar





                                                     ....Petitioner
                          Versus





    State of HP and another
                                                   ...Respondents
    _____________________________________________________________
    Coram





    The Hon'ble Mr. Justice Vivek Singh Thakur, Judge
    1Whether approved for reporting?
    ______________________________________________________
    For the petitioner:
                        r    Mr.    Yogesh    Kumar     Chandel,

                             Advocate.
    For the respondents:                   Mr. Yudhvir Singh Thakur, Deputy
                                           Advocate General.


                                           THROUGH VIDEO CONFERENCING

    Vivek Singh Thakur, Judge (oral)

CMP No.1418 of 2021

Allowed and disposed of.

CWP No.778 of 2021

2. Notice. Mr. Yudhvir Singh Thakur, learned Deputy

Advocate General, appears and waives service of notice on

behalf of the respondents and seeks time to file reply.

3. The petitioner is seeking his transfer to places of

his choice, mentioned in representation dated 23.01.2021

(Annexure P-2), on the ground that he has completed his

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

normal tenure in tribal area.

4. In view of order proposed to be passed

hereinafter, no reply/instructions on behalf of the

.

respondents are necessary to be called for.

5. Considering the nature and prayer made

hereinabove, the present petition is disposed of with a

direction to respondent No.2, the Director Panchayati Raj,

Himachal Pradesh, to decide the representation of the

petitioner, after providing him personal hearing, if desired so,

on or before 15.03.2021, by passing speaking and reasoned

order, in accordance with rules/guidelines/policies, as

applicable in the case.

Pending miscellaneous application(s), if any, shall

also stand disposed of.

Copy dasti.

(Vivek Singh Thakur) Vacation Judge

February 16, 2021 ( Gaurav)