Basant Mittal vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 1991 HP

          IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                                 CWP No.788 of 2021
                                  Decided on: 10th March, 2021




                                                                             .
    __________________________________________________________________





    Basant Mittal
                                                                                  ....Petitioner
                          Versus





    State of Himachal Pradesh and others
                                                                         ......Respondents
    __________________________________________________________________
    Coram
    The Hon'ble Mr. Justice Ravi Malimath, Judge





    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge
    1 Whether     approved for reporting?
    ______________________________________________________
    For the petitioner:
                        r                 Mr. Rajiv Jiwan, Senior Advocate with
                                          Mr. Ajit Sharma and Ms. Ragini Dogra,

                                          Advocates.
    For the respondents:                  Mr. Ajay Vaidya, Senior Additional
                                          Advocate General, for respondents
                                          No.1 to 4-State.



                                          Mr. Ajay Kumar, Advocate, for
                                          respondent No.5.




    Ravi Malimath, Judge                (Oral)

After arguing the matter for some time, learned

counsel for the petitioner seeks leave to make a

representation to the respondent/competent authority with

regard to his transfer.

2. In view of the submission made, the prayer of the

petitioner is accepted. The petitioner is granted liberty to

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

make a representation to the respondent/competent

authority within a week from today. The respondent/

.

competent authority is directed to pass an appropriate order

on the representation in accordance with law, within two

weeks, from the date of receipt of such a representation. Till

then, the interim order dated 16.02.2021 shall continue.

The writ petition is disposed off accordingly.

accordingly.

r to Pending miscellaneous applications are also disposed off

( Ravi Malimath ) Judge

( Jyotsna Rewal Dua ) Judge March 10, 2021

(V.Himalvi/Ravinder)