Amar Singh vs State Of H.P. & Others
2021 Latest Caselaw 789 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No. 640 of 2021

.

                                      Date of Decision: February 02, 2021





    Amar Singh                                                          ...Petitioner

                                      Versus





    State of H.P. & Others                                            ...Respondents
    Coram:

The Hon'ble Mr. Justice Anoop Chitkara, Vacation Judge. Whether approved for reporting?1 No.

For the petitioner : Mr. Tarun K. Sharma, Advocate.

For the respondent : Mr. Anil Jaswal, Addl. A.G. with Ms. Swanil

Jaswal, Dy. A.G., for respondents No.1 to

COURT PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE

Anoop Chitkara, Vacation Judge(oral)

The petitioner, who is working as Tehsildar Bhoranj,

District Hamirpur and is under transfer to Tehsil Dehra, District

Kangra, H.P., has come up before this Court seeking cancellation

of his transfer on the ground that he has been transferred before

completion of his normal tenure and also that he has less than

two years to retire and clause 5.5 of the Comprehensive Guiding

Principles-2013, (Transfer Policy) provides that an employee, who

has less than two years to retire, should be posted in the

convenient places/ stations.

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

2. Notice. Mr. Anil Jaswal, learned Additional Advocate

General appears and accepts service of notice on behalf of

.

respondents No.1 to 3.

3. In view of the nature of the order, this Court proposes

to pass, no response is required from the respondents.

4. Consequently, this petition is disposed of with liberty

to the petitioner to make representation to the respondent/

authorities, within a week, as per clause 5.5 of the transfer

policy. On receipt of such representation, the respondent/

authorities shall decide the same, in the light of the transfer

policy occupying the field, within two weeks. Subject to filing of

representation within the time-frame mentioned above, the

impugned order dated 22nd January, 2021, Annexure P-2, shall

remain stayed. Pending application(s), if any, are closed.

Copy Dasti.

(Anoop Chitkara), February 02, 2021 (ps) Vacation Judge.