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Decided On: 25Th February vs State Of Himachal Pradesh
2021 Latest Caselaw 1310 HP

Citation : 2021 Latest Caselaw 1310 HP
Judgement Date : 25 February, 2021

Himachal Pradesh High Court
Decided On: 25Th February vs State Of Himachal Pradesh on 25 February, 2021
Bench: L. Narayana Swamy, Ravi Malimath
         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA




                                                                             .
                                               CWP No.1083 of 2021





                                  Decided on: 25th February, 2021
    __________________________________________________________________
    Kulbhushan Rakesh
                                                         ....Petitioner.





                                               Versus

    State of Himachal Pradesh
                                                      ......Respondent.





    __________________________________________________________________
    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. Ramakant Sharma, Advocate.


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




    Ravi Malimath, Judge (Oral)

The plea of the petitioner is to issue a direction to

the State to transfer or adjust him in any of the stations,

which he has mentioned in his representation. The

representation has still not been considered by the

respondent.

2. Under these circumstances, the respondent is

directed to consider the representation of the petitioner dated

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

07.02.2021 (Annexure P-8) and pass appropriate orders

.

thereon, within a period of two weeks from the date of receipt

of copy of this order.

3. 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 25, 2021

(Bhardwaj)

 
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