Himachal Pradesh High Court
Ramesh Kumar vs The State Of Himachal Pradesh & ... on 12 May, 2023
Bench: Vivek Singh Thakur, Sushil Kukreja
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No.2758 of 2023
.
Decided on: 12.05.2023
__________________________________________________
Ramesh Kumar
.....Petitioner
Versus
The State of Himachal Pradesh & others
...Respondents
___________________________________________________
Coram
The Hon'ble Mr. Justice Vivek Singh Takur, Judge
The Hon'ble Mr. Justice Sushil Kukreja, Judge
1
Whether approved for reporting?
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For the petitioner: Mr. Lalit Kumar Sehgal, Advocate.
For the respondents: Mr. Anup Rattan, Advocate General,
with Mr. R.P. Singh, Deputy Advocate
General, for respondents No.1 to
4/State.
Vivek Singh Thakur, Judge (Oral)
Grievance of the petitioner is that vide order dated
03.02.2023, he has been transferred from Veterinary
Dispensary Masroond, District Chamba to Veterinary
Whether reporters of Local Papers may be allowed to see the judgment?
Dispensary Karhoti, Teshil Pangi, District Chamba, whereas,
his wife is serving as JBT in Government Primary School
.
Kakrita (Masroond), District Chamba and petitioner has already
served in tribal area for a period of six years and he has been
transferred to a place situated in tribal at a distance of about
200 kilometers, despite the fact that posts are laying vacant at
Veterinary Dispensary Siula, Tehsil Salooni, District Chamba.
2. Learned counsel for the petitioner submits that
petitioner shall be satisfied in case he is permitted to file a
detailed representation to respondent No.2, with further
direction to respondent No.2 to consider and decide the same
in a time bound manner.
3. Considering the aforesaid facts and circumstances,
petitioner is permitted and directed to submit a detailed
representation for redresal of his grievances on or before
16.05.2023, to respondent No.2-Director, Animal Husbandry
Department, and in case, such representation is preferred, the
same shall be decided by respondent No.2 on or before
30.05.2023, by passing an appropriate speaking and reasoned
order in accordance with Rules, Policy and law as applicable.
4. Needless to say that order shall be passed after
giving the personal hearing to petitioner, if desired so. Till the
.
decision of representation, petitioner shall not be compelled to
join at next place of posting and he may apply for leave of kind
due.
5. Petition stands disposed of in the aforesaid terms,
alongwith the pending application(s), if any.
6. 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 12, 2023 Judge
(VH)
