Sondei vs State Of H.P. & Others
2021 Latest Caselaw 193 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No.6382 of 2020.

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Date of Decision : January 05, 2021.

Sondei                                                    ...Petitioner.

                           Versus





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

The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice The Hon'ble Mr. Justice Anoop Chitkara, Judge.

Whether approved for reporting?1 No. For the petitioner r : Mr. Ashwani Pathak, Senior Advocate with Mr. Sandeep Sharma, Advocate.

For the respondents : Mr. Ashok Sharma, A.G. with Ms. Rita Goswami & Mr. Adarsh Sharma, Addl. A.Gs., for respondents No.1 to 4.

COURT PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE

Anoop Chitkara, Judge (oral).

The petitioner, who is working as Panchayat Secretary,

Gram Panchayat Jahalma, Development Block, Lahaul at Keylong, and

is under transfer to Gram Panchayat, Tindi, Development Block,

Lahaul, District Lahaul & Spiti, H.P., has come up before this Court

seeking cancellation of the impugned order of transfer dated

11.12.2020, Annexure P-1.

2. Notice. Mr. Adarsh Sharma, learned Additional Advocate

General appears and accepts service of notice on behalf of

respondents No.1 to 4.

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

3. In view of the nature of the order, we propose to pass, no

response is required from the respondents.

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4. Consequently, this petition is disposed of with liberty to the

petitioner to make representation to the first respondent, within one

week, in accordance with the transfer policy. On receipt of such

representation, the said respondent shall decide the same, in the light

of the transfer policy occupying the field, within one week. Pending

application(s), if any, are closed.

Copy Dasti.r (L. Narayana Swamy) Chief Justice.

(Anoop Chitkara), Judge

January 05, 2021 (ps)