Er. Umesh Kumar Naik vs Bhakra Beas Management Board ...
2021 Latest Caselaw 187 HP

               IN THE HIGH COURT OF HIMACHAL PRADESH
                              SHIMLA

                                                           CWP No. 5985 of 2020




                                                                                .
                                                           Decided on: 5.1.2021





    Er. Umesh Kumar Naik                                                            Petitioner.
                                                  Versus





    Bhakra Beas Management Board (BBMB) and others Respondents.
    Coram:
    Hon'ble Mr. Justice Sureshwar Thakur, Judge.



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

    For the petitioner:                           Mr. Vinay Kuthiala, Sr. Advocate with

                                                  Mr. Diwan Singh Negi, Advocate.
    For the respondents:                          Mr. N.K Sood, Sr. Advocate with
                                                  Mr. Aman Sood, Advocate.



                                                  (Through video conferencing)

    Sureshwar Thakur, Judge (oral)

Without commenting upon the purported illegality of

the impugned transfer order, given Annexure P-3 comprising a

representation, detailing therein qua the spouse of the writ

petitioner being actively engaged, as, a front line health worker, for

containing, the, ongoing pandemic, thereupon the respondents are

directed, to, consider, the, apposite claim of the writ petitioner,

especially given, the afore duties performed by his spouse, through

Whether reporters of the local papers may be allowed to see the judgment?

...2...

theirs making a reasoned decision on Annexure P-3, within four

.

weeks. It is clarified that in the process of the respondents

engaging in meteing a decision upon Annexure P-3, they shall

ensure, the, personal appearance of the writ petitioner, before them.

It is also clarified, that, till a decision is taken by the respondents,

upon, Annexure P-3, the latter may not disturb the writ petitioner,

from, the station concerned.

In view of the above, the writ petition stands disposed

of alongwith all pending applications.

( Sureshwar Thakur), Judge.

    5th January, 2021                     ( Chander Bhusan Barowalia ),
    (priti)                                               Judge.