Decided On: 22Nd February vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 1163 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA




                                                                             .
                                                CWP No.968 of 2021





                                  Decided on: 22nd February, 2021
    __________________________________________________________________
    Gurcharan
                                                         ....Petitioner.





                                                Versus

    State of Himachal Pradesh and others
                                                     ......Respondents.





    __________________________________________________________________
    Coram
    Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice.

    Hon'ble Mr. Justice Ravi Malimath, Judge.

    1 Whether     approved for reporting?
    ______________________________________________________
    For the petitioner:                         Mr. Adarsh K. Vashista, Advocate.

    For the respondents:                        Mr.    Ashok     Sharma,   Advocate


                                                General, with Mr. Adarsh K. Sharma
                                                and Ms. Ritta Goswami, Additional
                                                Advocates General, for respondents




                                                No.1 to 3-State.

    Ravi Malimath, Judge               (Oral)

The petitioner seeks a relief to quash the transfer

order issued to him in terms of the office order dated 17th

February, 2021, Annexure P-1, transferring him from GSSS Khera

Nanowal, District Solan to GSSS Mittian, District Solan, H.P.

2. The learned Additional Advocate General, appearing

for respondents No.1 to 3-State, submits that there is no ground to

interfere with the transfer order. However, it can be seen that

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

there are series of orders passed by this Court, whereby, the

.

petitioner(s) has/have been permitted to make representation(s) to

the respondent-State to consider the case in terms of the transfer

policy.

3. Under these circumstances, the only, just and

necessary direction to the petitioner, is to make a representation to

the concerned respondent, within a period of one week from today

and after receipt of such a representation, the concerned

respondent to consider the case of the petitioner in the light of

guidelines issued in the said transfer policy and pass necessary

orders thereon, within a period of two weeks thereafter.

4. Till then, the petitioner shall continue to function on

the post he holds at present.

5. The writ petition is disposed off accordingly, so also

the pending miscellaneous application(s), if any.

(L. Narayana Swamy)

Chief Justice

(Ravi Malimath) Judge

February 22, 2021 (Bhardwaj/Himalvi)