Narpat vs State Of H.P. & Anr
2023 Latest Caselaw 10438 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.4837 of 2023 Decided on: 27th July, 2023 _________________________________________________________________

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    Narpat                                                                  ....Petitioner





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

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

1 Whether approved for reporting?

_________________________________________________________________ For the petitioners: Mr. Ashok K. Verma, 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. The petitioner is a Clerk and working as such at

GSSS Somanachani, District Mandi, H.P. stated to be a hard

area. The grievance of the petitioner is that his

representations, seeking transfer from his present place of

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

posting on completion of normal tenure are not yet decided

by respondent No.2/competent authority. Attention was

invited to the latest representation dated 17.03.2023

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(Annexure P-3) submitted by the petitioner. Learned counsel

further submitted that the petitioner would be content in

case the respondents are directed to decide petitioner's

representation Annexure P-3 in a time-bound manner. This

prayer is not opposed by learned Deputy Advocate General.

4. rTaking 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-3), stated to have been submitted on

17.03.2023, 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 writ petition stands disposed of in the above

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

any.

Jyotsna Rewal Dua Judge July 27, 2023 R.Atal

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