Decided On : 05.08.2024 vs State Of Himachal Pradesh And Others
2024 Latest Caselaw 11079 HP

Himachal Pradesh High Court

Decided On : 05.08.2024 vs State Of Himachal Pradesh And Others on 5 August, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                                    2024:HHC:6461


             IN THE HIGH COURT OF HIMACHAL PRADESH AT
                                                            SHIMLA
                                                                                  CWP No. 7727 of 2024
                                                                                 Decided on : 05.08.2024




                                                                                              .
    Sh. Prem Lal





                                                                                                    ...Petitioner
                                                              Versus





    State of Himachal Pradesh and others.
                                                                                              ...Respondents
    Coram

    Hon'ble Mr. Justice Ajay Mohan Goel, Judge
    Whether approved for reporting?1
    For the petitioner

                                                   :
                                                       to     M/s Narender Sharma and

                                                              Minakshi Sharma, Advocates.
    For the respondents :                                     Mr. Pushpinder Jaswal,
                                                              Additional Advocate General.


    Ajay Mohan Goel, Judge (Oral)

Notice confined to respondents No.1 to 3.

2. Learned Counsel for the petitioner submits that

though the petitioner has completed his normal tenure at ITI

Bharari, District Bilaspur, H.P but the issue is that he lost his

wife last year and he has a young child studying in the 7 th class

as well as aged parents to look after. Accordingly, he prays that

the interest of justice would be service in case this petition is

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

2024:HHC:6461

disposed of by granting liberty to the petitioner to file

representation for his adjustment at some other station and till

the decision thereupon the respondents be directed not to force

.

him to join the station to which he stands transferred.

3. In view of the circumstances that have been

narrated by the learned Counsel for the petitioner, this writ

petition is disposed of without disturbing the transfer order but

with the direction that let the petitioner file representation for his

adjustment at some other station within one week from today

and let a sympathetic call be taken thereupon by the

Department within a period of two weeks, as from the date of

the receipt thereof. Till the decision of the representation the

petitioner shall not be forced to join the station to which he

stands transferred and he can avail the kind of leave due to

him. Pending miscellaneous application(s), if any, also stand

disposed of accordingly.

(Ajay Mohan Goel) Judge

August 05, 2024 (Shivank Thakur)