Rakesh Kumar vs State Of Himachal Pradesh And ...
2022 Latest Caselaw 10224 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                      CWP No.8296 of 2022




                                                                         .
                          Decided on: 1st December, 2022





    __________________________________________________________

    Rakesh Kumar
                                                                                ....Petitioner





                                              Versus





    State of Himachal Pradesh and another
                                                                         ......Respondents
    Coram             r
    The Hon'ble Mr. Justice A.A. Sayed, Chief Justice

    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge

    1 Whether approved for reporting?


    For the petitioner:                       Mr. Mukul Sood, Advocate.

    For the respondents:                      Mr. Nand Lal Thakur, Additional
                                              Advocate General.






    A.A. Sayed, Chief Justice (oral)

The matter relates to transfer. The petition is

disposed of by directing respondent No.2-The Director

Elementary Education, Himachal Pradesh, to decide the

representation of the petitioner (Annexure P-3), within four

weeks from today.

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

2. The petition to stand disposed of, so also pending

miscellaneous application(s), if any.

.

(A.A. Sayed) Chief Justice

(Jyotsna Rewal Dua) Judge

December 01, 2022 (Bhardwaj)