Date Of Decision: 26Th February vs State Of H.P. & Others
2021 Latest Caselaw 1413 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No. 5448 of 2020 Date of Decision: 26th February, 2021 Om Prakash .....Petitioner Versus

.

State of H.P. & others ......Respondents

Coram The Hon'ble Mr. Justice Sureshwar Thakur, Judge.

The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge. Whether approved for reporting?1

For the petitioner: Mr. Hamender Singh Chandel, Advocate. For the respondents: Mr. Hemant Vaid and Mr. Ashwani Sharma, Addl. AGs with Mr. Vikrant Chandel and Mr.

Narinder Guleria, Dy. AGs, for respondents No. 1 and 2.

Mr. Ashwani Kaundal, Advocate, for respondent No.3.

Sureshwar Thakur, Judge (oral).

Since, the writ petitioner has completed a tenure of four

and half years at the station, wherefrom he became transferred to the

subsequent station, under the impugned transfer order (Annexure

P-1), besides when, the apposite earlier station is neither hard nor a

tribal area, and moreover when, the order of transfer is not stained

with any malafide, hence, the extant writ petition is dismissed.

2. However, the respondents concerned, may consider to

post the writ petitioner, at a station of his choice, to be carried in a

representation, to be made by the writ petitioner, and the same shall

be decided by the respondents concerned, in accordance with law,

within a period of three weeks, from its receipt, and after affording an

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

opportunity of personal hearing to him. All pending applications are

disposed of.

Copy dasti.

.

(Sureshwar Thakur) Judge

(Chander Bhusan Barowalia) 26th February, 2021. Judge

(raman/CS)

r to