Date Of Decision : 5.3.202 vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 1704 HP

IN THE HIGH COURT OF HIMACHAL PRADESH,
                SHIMLA




                                                                           .

                                  CWP No.1358 of 2021
                                  Date of decision : 5.3.2021
 Raj Kamal





                                                         ... Petitioner
                                  Versus

 State of Himachal Pradesh and others





                                                         ...Respondents
 Coram:
 The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice.

 The Hon'ble Mr. Justice Anoop Chitkara, Judge.

    Whether approved for reporting?1


 For the Petitioner          :    Mr. K. B. Khajuria, Advocate.


 For the Respondents :            Mr. Ashok Sharma, Advocate General with
                                  Ms. Ritta Goswami, Mr. Adarsh K. Sharma and
                                  Mr. Nand Lal Thakur, Additional Advocate
                                  Generals, for the State.




 L. Narayana Swamy, Chief Justice (oral)

The petitioner, who is Assistant Engineer, working in

Jal Shakti Sub Division, Kandrour under Jal Shakti Division, Bilaspur,

H.P. and is under transfer to Jal Shakti Circle, Bilaspur, has come up

before this Court, seeking quashing of the impugned order of

transfer dated 1st March, 2021 (Annexure P-2).

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

...2...

2. Notice. Ms. Ritta Goswami, learned Additional Advocate

General, appears and accepts service of notice on behalf of

.

respondent No.1/State

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

response is required from the respondent.

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 two

weeks thereafter. Till then, the impugned order of transfer dated 1st

March, 2021 (Annexure P-2), shall remain stayed if the petitioner

and respondent No.2 have not already joined at the transferred

station.

Pending application(s), if any, are closed.

Copy Dasti.

(L. Narayana Swamy) Chief Justice

(Anoop Chitkara), Judge March 5, 2021 (KS)