Rupinder Singh vs State Of H.P. And Others
2023 Latest Caselaw 15492 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No.4583 of 2023 Date of Decision: 06.10.2023

.

_______________________________________________________

Rupinder Singh .......Petitioner Versus

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

_______________________________________________________ Coram:

Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1

For the Petitioner: Mr. S.R. Pandeyar, Advocate.

For the Respondents: Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C.Verma, Additional Advocate Generals with Mr. Ravi Chauhan, Deputy Advocate

General.

____________________________________________________________ Sandeep Sharma, Judge(oral):

Reply to the petition stands filed, but before the case at

hand could be heard and decided on its own merit, learned counsel

representing the petitioner seeks permission to withdraw the present

petition with liberty to file representation before the competent

authority for his adjustment at some suitable place.

2. Consequently, in view of the above, the present petition

is dismissed as withdrawn with liberty reserved to the petitioner to file

representation before the competent authority, praying therein for

cancellation of his transfer order or for adjustment at some suitable

place, within a period of one week, which in turn, shall be decided by

Whether the reporters of the local papers may be allowed to see the judgment?

the competent authority within a period of one week, strictly in terms

of the transfer policy. Needless to say, authority concerned while

doing the needful in terms of instant order shall afford an opportunity

.

of being heard to the petitioner and pass detailed speaking order

thereupon. Pending application(s), if any, also stands disposed of.

                                                         (Sandeep Sharma),
                                                              Judge
    October 06,2023
       (shankar)




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