Hari Dass vs State Of Himachal Pradesh & Others
2021 Latest Caselaw 1097 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 839 of 2021-D

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                                   Date of Decision : February 17 , 2021





    Hari Dass                                                      ...Petitioner.
                                   Versus





    State of Himachal Pradesh & others                             ...Respondents.

    Coram:

The Hon'ble Mr. Justice Vivek Singh Thakur, Vacation Judge.

Whether approved for reporting?1 No. For the petitionerr : Mr. S.D. Gill, Advocate.

For the respondent : Mr. Dinesh Thakur and Mr. Nand Lal Thakur, Addl. AGs.

COURT PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE

Per: Vivek Singh Thakur, Vacation Judge. (Oral)

Notice. Mr. Dinesh Thakur, learned Additional Advocate

General appears and accepts service of notice for all the

respondents and seeks time to file reply.

2. At this stage, learned Counsel for the petitioner submits

that petitioner is seeking benefit of the transfer policy whereby a

person having less than two years to retire is to be

accommodated at the station of choice and, therefore,

petitioner would be content in case he is permitted to make a

representation with direction to the respondents to consider and

decide the same within a time bound manner.

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

3. In view of the order proposed to be passed hereinafter,

no reply/instruction is required to be called from the

.

respondents.

4. As prayed, petitioner is permitted to make a detailed

comprehensive representation to respondent No. 2/Engineer-in-

Chief, Jal Shakti Vibhag, Shimla, on or before 20 th February, 2021

and the said representation, if preferred, shall be decided by

respondent No. 2 on or before 16 th March, 2021, by giving

opportunity of hearing, if desired so, by passing a speaking and

reasoned order.

5. Till the decision of the representation, order dated 8 th

February, 2021 (Annexure P-1) shall be kept in abeyance.

6. Parties may produce the downloaded copy of the order

passed by the Court before the Authorities concerned if required

and the concerned Authority shall not insist for the certified copy

of the order, rather passing of the order can be verified from the

web-page of this Court.

Petition stands disposed of in the aforesaid terms.

Pending miscellaneous applications, if any, also stand disposed

of accordingly.

(Vivek Singh Thakur), Vacation Judge.

February 17 , 2021 (PK)