Hem Raj vs State Of H.P. & Others
2021 Latest Caselaw 1202 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

                                                CWP No. 1015 of 2021
                                Date of decision: 23.02.2021
    ________________________________________________________




                                                                           .
    Hem Raj                                         .....Petitioner





                               Versus





    State of H.P. & others                      ...Respondents
    __________________________________________________________
    Coram:
    The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice
    The Hon'ble Mr. Justice Ravi Malimath, Judge.





    Whether approved for reporting?1
    __________________________________________________
    For the petitioner :                Mr. Surender K. Sharma, Advocate.

    For the respondent:                 Mr. Ashok Sharma, Advocate General
                        r               with Mr. Adarsh Sharma and Ms. Ritta

                                        Goswami, Additional Advocates General,
                                        for respondents No. 1 to 4.

    L. Narayana Swamy, Chief Justice                   (Oral)

Learned Counsel for the petitioner submits that the

petitioner has been transferred contrary to the transfer policy of the

State Government.

2. On the other hand, learned Additional Advocate

General submits that the petitioner is at liberty to approach the

respondents by making a representation for the redressal of his

grievances.

3. We have heard learned Counsel for the parties and

perused the entire file carefully.

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

4. In view of the submissions of the learned Counsel for

the parties, this writ petition is disposed of by permitting the

petitioner to file a representation by giving reasons and grounds for

.

recalling the transfer order before the respondents-

State/competent Authority within one week from today and the

respondents-State/competent Authority are directed to examine

the same and pass appropriate orders within two weeks thereafter.

In the meanwhile, petitioner shall be at liberty to avail leave of the

kind due. r

5. Pending application(s), if any, stands disposed

of.

Copy dasti.

(L. Narayana Swamy) Chief Justice.

    February 23, 2021                            (Ravi Malimath)
     (hemlata)                                      Judge.