Ramesh Chand vs State Of H.P. & Another
2021 Latest Caselaw 1267 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

                                                CWP No. 1054 of 2021
                                  Date of decision: 24.02.2021
    ________________________________________________________




                                                                            .
    Ramesh Chand                                       .....Petitioner





                         Versus
    State of H.P. & another                            ...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. Vishwa Bhushan, Advocate.





    For the respondents:                Mr. Ashok Sharma, Advocate General with
                                        Mr. Adarsh Sharma and Ms. Ritta Goswami,
                        r               Additional Advocates General.

    L. Narayana Swamy, Chief Justice                (Oral)

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.

2. Pending application(s), if any, stands disposed of.

(L. Narayana Swamy) Chief Justice.

    February 24, 2021                                        (Ravi Malimath)
        (hemlata)                                               Judge.

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