____________________________________________________________ vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 1525 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                                        CWP No.1234 of 2021




                                                                             .
                                        Decided on: 2nd March, 2021





    ____________________________________________________________
    Ashwani Kumar                                      ....Petitioner





                                       Versus
    State of Himachal Pradesh and others              ...Respondents
    ____________________________________________________________
    Coram





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

    1 Whether approved for reporting?
    ____________________________________________________________
    For the petitioner:
                        r       Mr. Tarun K.Sharma, Advocate.

    For the respondents:                   Mr. Ashok Sharma, Advocate General
                                           with Mr. Adarsh K. Sharma, Ms. Ritta
                                           Goswami & Mr. Nand Lal Thakur,
                                           Additional Advocates General, and Mr.


                                           Yudhvir Singh Thakur, Deputy Advocate
                                           General, for respondents No.1 and 2-
                                           State.




    Anoop Chitkara, Judge (Oral)

The nature of order, we propose to pass in the

present petition, requires no response. The claim of the

petitioner is that his wife is also a government employee and

in terms of Clause 5.4 of the Transfer Policy, he can be

adjusted closer to the place of her posting.

2. Given above, the petitioner is directed to make a

representation in this regard to respondents No.1 and

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

2/competent authority within a week from today, who shall

consider and decide the same within two weeks thereafter.

.

Till decision of the representation, in case the petitioner is not

relieved, the impugned office order dated 24.02.2021,

Annexure P-1, qua the petitioner, shall remain stayed.

3. Consequently, the present petition stands

disposed of in the above terms, so also pending miscellaneous

application(s), if any.

Copy dasti.

(L. Narayana Swamy) Chief Justice

(Anoop Chitkara) Judge March 02, 2021 (R.Atal)