Bikram Singh vs State Of H.P. And Others
2021 Latest Caselaw 1985 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

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CWP No.1494 of 2021

Decided on: 10th March, 2021 __________________________________________________________________

Bikram Singh .....Petitioner.

Versus

State of H.P. and others

.....Respondents.

__________________________________________________________________ Coram

Hon'ble Mr. Justice Ravi Malimath, Judge. Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.

1 Whether approved for reporting?

______________________________________________________ For the petitioner: Ms. Rajani Kumari, Advocate.

For the respondents: Mr. Ranjan Sharma & Mr. Anil Jaswal, Additional Advocates General with Mr. R.P. Singh &

Mr. Amit Dhumal, Deputy Advocates General.

Ravi Malimath, Judge(Oral)

Notice. Mr. Ranjan Sharma, learned Additional

Advocate General, takes notice on behalf of the

respondents.

2. After arguing the matter for some time, the

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

learned counsel for the petitioner seeks leave to make a

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representation to the respondents to consider the case of the

petitioner for his transfer. Her submission is placed on

record.

3. In view of the submission made, the petitioner is

permitted to make a representation to the respondents. As

and when the representation is made, the same shall be

considered in the manner known to law, as expeditiously as

possible.

4. The writ petition is disposed off accordingly.

Pending miscellaneous applications are also disposed off.

Copy dasti.

( Ravi Malimath ) Judge

( Jyotsna Rewal Dua ) Judge

March 10, 2021 (Bhardwaj/Mukesh)