Sh. Balbir Singh And Another vs State Of H.P. And Others
2023 Latest Caselaw 16074 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                 CWP No. 7600 of 2023




                                                                     .
                                                 Decided on: 11.10.2023





     Sh. Balbir Singh and another                                ....Petitioners.





                                         Versus


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





     Coram

     The Hon'ble Mr. Justice Satyen Vaidya, Judge.

     Whether approved for reporting?1

     For the petitioners          :      Mr. Subhash Chander and Mr.
                                         Duni Singh, Advocates.

     For the respondents          :      Mr. Y.P.S. Dhaulta and Mr.


                                         Pratush Sharma, Additional
                                         Advocate Generals with Mr.
                                         Gautam Sood and Mr. Rahul
                                         Thakur, Deputy Advocate




                                         Generals, for the respondents.





     Satyen Vaidya, Judge (Oral)

The petitioners have approached this Court by

way of instant petition with a prayer to direct the

respondents to issue transfer orders on the basis of a

joint request made by the petitioners for their inter

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

District Transfer in terms of Government notification

dated 20th November 2021.

.

2. Learned counsel for the petitioners submits

that the petitioners have already made the

representations on 17th April, 2023 seeking their inter

District Transfer on mutual basis, however, till date, no

decision has been taken.

3. It is submitted on behalf of the petitioners that

the petitioners will be content in case respondents No. 2

to 4 are directed to consider and decide the

representations of the petitioners (Annexure P-2) in time

bound manner.

4. Prayer being innocuous is not opposed.

5. The petition is accordingly disposed of with a

direction to respondents No. 2 to 4 to consider and

decide the representations of the petitioners

(Annexure P-2) within three weeks from today by passing

detailed speaking order after taking into consideration

the terms of Government notification dated 20th

November, 2021 more particularly clause 5 thereof. The

petition is, accordingly, disposed of, so also the pending

miscellaneous application, if any.

.

                                          (Satyen Vaidya)
    11th October 2023                           Judge





       (tarun)




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