Ajay Kumar vs The State Of H.P. And Others
2023 Latest Caselaw 1565 HP

             IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                              CWP No.806 of 2023.




                                                                             .

                                              Date of decision: 28.02.2023.





    Ajay Kumar                                                          .....Petitioner.

                                         Versus
        The State of H.P. and others                                .....Respondents.





    Coram
    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.

    The Hon'ble Mr. Justice Virender Singh, Judge.

    Whether approved for reporting?1 No.
    For the Petitioner               :             Mr. Kul Bhushan                    Khajuria,
                                                   Advocate.



    For the Respondents              :             Mr. Anup Rattan, Advocate
                                                   General with Mr. I.N. Mehta,




                                                   Mr. Yashwardhan Chauhan,
                                                   Senior Additional Advocate





                                                   Generals, Mr. J.S. Guleria,
                                                   Deputy Advocate General
                                                   and Mr. Rajat Chauhan, Law





                                                   Officer, for respondent Nos.1
                                                   and 2.

    Tarlok Singh Chauhan, Judge (Oral)

Notice confined to respondent Nos. 1 and 2. Mr. J.S.

Guleria, learned Deputy Advocate General, appears and

waives service of notice on behalf of respondent Nos. 1and 2.

1 Whether the reporters of the local papers may be allowed to see the Judgment?Yes

2. The instant petition has been filed for grant of the

following substantive relief:-

.

"That in view of the submissions made in the writ petition, the writ petition may kindly be allowed and the

impugned cancellation order dated 25.2.2023 may kindly be quashed and set aside qua the petitioner."

3. The posting of the petitioner hardly qualifies to be

termed to be a "transfer" as the posting is within the radius of

less than 10 kilometers.

4. Accordingly, we see no reason to interfere.

Consequently, the instant petition is dismissed, so also the

pending application(s), if any.

(Tarlok Singh Chauhan) Judge

(Virender Singh)

Judge 28th February, 2023.

(krt)