Decided On: 22.03.202 vs State Of H.P. And Others
2021 Latest Caselaw 2394 HP

                IN THE HIGH COURT OF HIMACHAL PRADESH,
                              SHIMLA.
                                                                   CWP No. 1830 of 2021




                                                                                   .

                                                                  Decided on: 22.03.2021
                 Kuldeep Kumar                                            ...Petitioner.
                                               Versus





            State of H.P. and others                  ...Respondents.
    ___________________________________________________________________
          Coram:
          Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.





               Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.
               Whether approved for reporting? 1 No

               For the Petitioner:                Mr. Onkar Jairath, Advocate.

               For the Respondents:               Mr. Ashok Sharma, Advocate General, with
                                                  Mr. Vinod Thakur, Mr. Vikas Rathore, Addl.
                                                  A.Gs., Mr. J.S. Guleria and Mr. Bhupinder
                                                  Thakur, Dy. A.Gs..



               _________________________________________________________
               Justice Tarlok Singh Chauhan, J.(Oral)

The instant petition has been filed for the

grant of following substantive relief:

((i) That a writ in the nature of mandamus or

any other appropriate writ, order or directions may kindly be issued directing the respondents to transfer the petitioner from Sub­Cadre area of District Mandi, to any station of his choice, that too, without waiting for any substitute.

2. The petitioner is working in Sub­Cadre area

since 2018 and has made repeated representation(s)

Whether reporters of the local papers may be allowed to see the judgment? yes

seeking his transfer from sub­cadre area to soft area,

which have yet not been decided by the respondents.

.

3. In such circumstances, we dispose of the

instant writ petition by directing the respondents to

consider and decide the representation(s) made by the

petitioner within a period of 15 days from today by

passing a speaking order. Pending application(s), if any,

also stands disposed of.

4. For compliance, list on 26.04.2021.

(Tarlok Singh Chauhan) Judge

(Chander Bhusan Barowalia) 22 nd March, 2021. Judge

(GR)