Kulwant Singh vs The State Of Himachal Pradesh And ...
2022 Latest Caselaw 11818 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                              CWP No.9029 of 2022
                             Decided on: 30th December, 2022
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                                                                         .
    Kulwant Singh                                  ....Petitioner





                                      Versus
    The State of Himachal Pradesh and Anr.    ...Respondents





    _______________________________________________________
    Coram

    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. Raj Thakur, Advocate.

    For the respondents:                  Mr. Adarsh K. Sharma,                       Additional
                                          Advocate General.



    A. A. Sayed, Chief Justice (Oral)

The petitioner, who is posted as an Instructor Fitter,

seeks his transfer from the present place of posting at Government

Industrial Training Institute, Bogdhar, District Sirmour, H.P. on

account of his adverse family circumstances. Learned counsel for

the petitioner states that the petitioner would make a fresh

representation to respondent No.2-The Director, Technical

Education Vocational and Industrial Training Himachal Pradesh

Sunder Nagar, District Mandi, H.P. and direction may be issued to

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

decide the proposed representation in a time bound manner.

2. In the circumstances, we permit the petitioner to make a

fresh representation to respondent No2. If such representation is

.

made within ten days from today, the same shall be decided by

respondent No.2 within eight weeks from the date of receipt of the

representation.

3. The writ petition to stand disposed of in the above

terms, so also the pending miscellaneous application(s), if any.

                                                      (A.A. Sayed)

                                                      Chief Justice

                                                (Jyotsna Rewal Dua)
    December 30, 2022                                    Judge


         R.Atal