Prem Sharma vs State Of H.P. & Ors
2023 Latest Caselaw 10437 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.4836 of 2023 Decided on: 27th July, 2023 _________________________________________________________________

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    Prem Sharma                                                             ....Petitioner





                                       Versus
    State of H.P. & Ors.                                                  ...Respondents

_________________________________________________________________ Coram Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge

1 Whether approved for reporting?

_________________________________________________________________ For the petitioner: Mr. Ashwani Kaundal, Advocate.

For the respondents: Mr. Y. P. S. Dhaulta, Additional

Advocate General with Ms. Seema

Sharma and Mr. Sumit Sharma, Deputy Advocates General.

Jyotsna Rewal Dua, Judge

Notice. Ms. Seema Sharma, learned Deputy

Advocate General, appears and waives service of notice on

behalf of the respondents.

2. Heard.

3. Learned counsel for the petitioner submitted that

the petitioner has preferred a representation dated

20.06.2023 (Annexure P-2), seeking his transfer from his

present place of posting i.e. GSSS Ramnagar, Tehsil Kotkhai,

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

District Shimla, H.P., where he has completed his normal

tenure. The representation has been made on account of

ailment suffered by petitioner's father. Learned counsel for

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the petitioner further submitted that the petitioner would be

content in case the respondents are directed to decide

petitioner's representation Annexure P-2 in a time-bound

manner. This prayer is not opposed by learned Deputy

Advocate General.

4. Taking note of the above submission, this writ

petition is disposed of by directing respondent No.2/

competent authority to decide the representation of the

petitioner (Annexure P-2), stated to have been submitted on

20.06.2023, in accordance with law and applicable transfer

policy, within a period of three weeks from today. The

decision so arrived at shall also be communicated to the

petitioner.

The pending miscellaneous application(s), if any,

also stand disposed of.

Jyotsna Rewal Dua Judge July 27, 2023 R.Atal

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