Amit Kapil vs State Of H.P. And Another
2021 Latest Caselaw 956 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 646 of 2021 Date of Decision: Feb 4, 2021.

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    Amit Kapil                                                             ...Petitioner.





                                 Versus

    State of H.P. and another                                             ...Respondents.

    Coram:

The Hon'ble Mr. Justice Anoop Chitkara, Judge.

Whether approved for reporting?1 NO

For the petitioner:

r Mr. Bhuvnesh Sharma and Mr. Jai Ram Sharma,

Advocates.

For the respondents: Mr.Ajay Vaidya and Mr. Rajinder Dogra, Senior Additional Advocates General.

THROUGH VIDEO CONFERENCE

Anoop Chitkara, Judge.

The petitioner, who is working as Junior Engineer (Civil) at HPPWD 8th Circle, Hamirpur, District Hamirpur, H.P., has come up before this Court seeking cancellation of the impugned transfer order dated 29.01.2021, Annexure P-1.

2. Instructions placed on record.

3. Consequently, this petition is disposed of with the liberty to the petitioner to make a representation to the respondents/competent authority within one week in accordance with the transfer policy. On receipt of such representation, the said respondent/authority shall decide the same in the light of the transfer policy occupying the field within one week.

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

4. Mr. Bhuvnesh Sharma, learned counsel for the petitioner, states that the petitioner has not been relieved. Given above, till decision of the representation, impugned transfer order dated 29.1.2021, Annexure P-1, shall remained stayed qua

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the petitioner, subject to his filing representation within one week from today.

Failure to file the representation, shall result in vacation of stay and the stay shall also vacate on the decision of the representation. Pending application(s), if any, are

closed.

Copy dasti.

Anoop Chitkara, Vacation Judge.

    Feb 4, 2021 (R.Atal). r              to