__________________________________________________________________ vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 23 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                              CWP No.4433 of 2019




                                                                              .
                                  Decided on: 1st January, 2021





    __________________________________________________________________
    Roop Lal
                                                                                 ....Petitioner
                                      Versus





    State of Himachal Pradesh and others
                                                                          ......Respondents
    __________________________________________________________________
    Coram





    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge
    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge
    1 Whether    approved for reporting?

    ______________________________________________________

    For the petitioner:                  Mr. Chandranarayana Singh, Advocate.
    For the respondents:                 Mr. Ashok Sharma, Advocate General,
                                         with Mr. Vinod Thakur, Mr. Vikas
                                         Rathore & Mr. Shiv Pal Manhans,


                                         Additional  Advocates     General and
                                         Ms. Seema Sharma, Mr. Bhupinder
                                         Thakur & Mr. Yudhvir Singh Thakur,
                                         Deputy     Advocates     General,  for




                                         respondents No.1 to 3-State.
                                         (Through Video Conferencing)





    Tarlok Singh Chauhan, Judge                   (Oral)

Since the petitioner stands transferred and posted

to one of the stations of his choice, i.e. Government Primary

School Dhar-II, Education Block Sundernagar-I, Tehsil

Sundernagar, District Mandi, therefore, the instant writ

petition is rendered infructuous and is disposed of

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

accordingly. Pending miscellaneous application(s), if any, also

stand disposed of.

.

(Tarlok Singh Chauhan) Judge

(Jyotsna Rewal Dua) Judge January 01, 2021

(V.Himalvi/Mukesh)