Jai Lal Sharma vs State Of H.P. And Others
2021 Latest Caselaw 1136 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                            CWP No. 909 of 2021
                                            Decided on: 19th Feb. 2021




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    Jai Lal Sharma                            ....Petitioner
                                       Versus





    State of H.P. and others.                 ...Respondents
    ________________________________________________________
    Coram
    The Hon'ble Mr. Justice Vivek Singh Thakur, Vacation Judge.





    1Whether approved for reporting?
    ________________________________________________________
    For the petitioner: r  Mr.Pawnish Shukla, Advocate.
    For the respondents:                   Mr. Dinesh Thakur, Addl. Advocate
                                           General.

                                           Through Video Conferencing

    Vivek Singh Thakur, Judge (Oral)

CMP No. 1567 of 2021

Allowed and disposed of.

CWP No. 909 of 2021

Notice. Mr. Dinesh Thakur, learned Additional

Advocate General appears and waives service of notice on

behalf of respondents No. 1 to 3 and seeks time to file

reply.

2. The petitioner has approached this Court

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

seeking a direction for consideration of his representation

for his transfer from present place of posting to the

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stations mentioned in the representation dated 18th

December, 2020 (Annexure P-3) which is pending

consideration before the Director of Higher Education

(respondent No.2).

3. At this stage, learned counsel for petitioner

submits that petitioner would be contended in case

respondents are directed to decide his representation in a

time bound manner.

4. In view of the order proposed to be passed, no

reply or instructions are necessary to be called for from

the respondents.

5. In view of the above, present petition is

disposed of with the direction to the Director of Higher

Education (respondent No.2) to decide the representation

Annexure P-3 on or before 6th April, 2021 by passing a

speaking and reasoned order after giving the personal

hearing to the petitioner, if desired so. Pending

application, if any, also stands disposed of.

6. Petitioner may produce the downloaded copy of

the order passed by the Court before the Authorities

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concerned if required and the concerned Authority shall

not insist for the certified copy of the order rather passing

of order can be verified from the web-page of this Court.

(Vivek Singh Thakur) 19th February, 2021 Vacation Judge (TM)