Kamlesh Thakur vs State Of Hp
2023 Latest Caselaw 5475 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                                                 CWP No.2663 of 2023




                                                                             .

                                   Decided on: 10.05.2023
    __________________________________________________





    Kamlesh Thakur
                                                                                 .....Petitioner
                                       Versus
    State of HP





                                            ...Respondent
    ___________________________________________________
    Coram
    The Hon'ble Mr. Justice Vivek Singh Takur, Judge


    The Hon'ble Mr. Justice Sushil Kukreja, Judge
    1
        Whether approved for reporting?
    __________________________________________________
    For the petitioner:  Mr. Ajeet Singh Saklani, Advocate.



    For the respondent:                    Mr.  Varun    Chandel,                     Additional
                                           Advocate General.




    Vivek Singh Thakur, Judge (Oral)

Petitioner has approached this Court on the ground

that representation submitted by him for transferring him on

health ground and adverse family circumstances, has not been

considered by the respondent till date.

2. At this stage, learned counsel for the petitioner

submits that petitioner shall be satisfied in case he is permitted

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

to file a fresh representation to the respondent, within three

days and the respondent is directed to decide the same in a

.

time bound manner.

3. Learned Additional Advocate General submits that

in case fresh representation is preferred by the petitioner, the

same shall be decided by the said authority, in accordance with

law.

4. In the aforesaid circumstances, petitioner is

permitted and directed to submit a fresh detailed representation

for redresal of his grievances, i.e. for transfer, within three days

from today, to respondent and in case, such representation is

preferred, the same shall be decided by respondent on or

before 31.05.2023, by passing an appropriate speaking and

reasoned order in accordance with Rules, Policy and law as

applicable.

5. Needless to say that order shall be passed after

giving the personal hearing to petitioner, if desired so. Till the

decision of representation, so filed by petitioner, post lying

vacant or likely to fall vacant, as mentioned in the

representation, shall not be filled, if not already filled as on

date.

6. Petition stands disposed of, alongwith the pending

.

miscellaneous application(s), if any.

7. Petitioner may produce the downloaded copy of the

order passed by the Court before the Authorities concerned, if

required, and the concerned Authority shall not insist for the

certified copy of order, rather passing of order can be verified

from the web-page of this Court.

                                              ( Vivek Singh Thakur )
                                                     Judge



                                                 ( Sushil Kukreja )
    May 10, 2023                                       Judge




         (VH)