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Mohinder Pal vs State Of H.P And Others
2021 Latest Caselaw 1259 HP

Citation : 2021 Latest Caselaw 1259 HP
Judgement Date : 24 February, 2021

Himachal Pradesh High Court
Mohinder Pal vs State Of H.P And Others on 24 February, 2021
Bench: L. Narayana Swamy, Ravi Malimath
THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                              CWP No. 1037 of 2021
                                              Decided on: 24.02.2021




                                                                          .

       Mohinder Pal
                                                                      .......Petitioner

                                            Versus





       State of H.P and 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. Ashwani Kaundal, Advocate.
       For the respondents:                Mr. Ashok Sharma, A.G with Ms.
                                           Ritta Goswami, Addl. A.G and
                                           Mr. Adarsh Sharma, Addl. A.G.



       L. Narayana Swamy, Chief Justice. (Oral)

The petitioner has completed his normal tenure in

the hard area and as per Transfer Policy, he is entitled to be

transferred to a soft station. Though, the petitioner has

approached the respondents by filing representation dated

17.08.2020, but the same has not been considered till date.

2. In the facts and circumstances of the case, we

dispose of this writ petition permitting the petitioner to make

fresh representation to the 1st respondent within a period of one

week from today. On receipt of such representation, the same

shall be decided within two weeks thereafter and appropriate

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

orders thereon shall be passed. Pending application(s), if any,

shall also stand disposed of.

.

Dasti copy.





                                        ( L. Narayana Swamy )
                                              Chief Justice





    February 24, 2021                       ( Ravi Malimath )
        (naveen)                                  Judge




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