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Amrik Singh vs Deputy General Manager
2021 Latest Caselaw 976 HP

Citation : 2021 Latest Caselaw 976 HP
Judgement Date : 4 February, 2021

Himachal Pradesh High Court
Amrik Singh vs Deputy General Manager on 4 February, 2021
Bench: Anoop Chitkara

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No. 521 of 2021.

.

Reserved on : 01 st February, 2021.





                                      Decided on : 04 th February, 2021

    Amrik singh                                                         ...Petitioner





                                      Versus

    Deputy General Manager, SBI                                       ...Respondents
    Coram:





The Hon'ble Mr. Justice Anoop Chitkara, Vacation Judge. Whether approved for reporting?1 No. For the petitioner : Mr. D.S. Kainthla, Advocate.

For the respondent : Mr. Arvind Sharma, Advocate.

COURT PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE

Anoop Chitkara, Vacation Judge

An Armed Guard of the respondent-Bank, who was

posted at Pangi (Killar) Branch, District Chamba, which is a

tribal/hard area and is under transfer to Una Branch vide order

dated 30.4.2020, has come up before this Court seeking a

direction to the respondent-Bank to relieve him.

2. I have heard Mr. D.S. Kainthla, Advocate for the

petitioner and Mr. Arvind Sharma, learned counsel for the

respondent-Bank.

3. On 20th January, 2021, this Court directed the

respondent-Bank to provide instructions, but the respondent-

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

Bank failed to do so. Similarly, on 21 st and 27th January, 2021,

the respondent-Bank has also failed to place on record the

.

instructions.

4. Although, in following the transfer policy, the

respondent-Bank had transferred the petitioner vide order dated

30th October, 2020, yet he has not been relieved. Mr. Arvind

Sharma, learned counsel for the respondent-Bank submits that

there is shortage of Security Guards, as such for that reasons the

petitioner could not be relieved.

5.

Given above, concerned-respondent is directed to

relieve the petitioner as per the terms of the order dated 30 th

October, 2020, at the earliest, but, under no circumstance, not

later than 31st March, 2021. Pending application(s), if any, are

closed.

(Anoop Chitkara),

February 04, 2021 (ps) Vacation Judge.

 
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