____________________________________________________ vs State Of H.P. And Others
2024 Latest Caselaw 10217 HP

Himachal Pradesh High Court

____________________________________________________ vs State Of H.P. And Others on 24 July, 2024

      IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
                                          CWP No. 7168 of 2024
                                         Decided on: 24.07.2024
    ____________________________________________________
    Narender Dutt Sharma
                                               ........... petitioner
                                Versus




                                                                                .
    State of H.P. and others                 ...........respondents





    ____________________________________________________
    Coram:
    Hon'ble Mr. Justice Bipin Chander Negi, Judge
    Whether approved for reporting? 1





    For the petitioner                     :      Mr. Ashok K. Tyagi, Advocate.
    For the respondents                    :      Mr.   B.N.   Sharma,                  Additional
                                                  Advocate General.
    ____________________________________________________





    Bipin Chander Negi, Judge (oral)

Vide annexure P4 dated 12th July, 2024, Vijay Singh

private respondent No.3 (DPE) had been transferred from Bahali

to Khamadi. Rather than the joining at Khamadi, the said Vijay

Kumar vide office order dated 20th July, 2024 appended alongwith

the present petition as Annexure P-2 has now been ordered to be

transferred to Darkali.

2. The present petitioner had been serving at Darkali

since 16th September, 2021. The petitioner had been promoted as

a DPE and thereafter has been transferred to GSSS Darkali

Rampur. Darkali in Rampur is a "most difficult area".

3. The normal tenure of three years of the petitioner

would have been completed at GSSS Darkali Rampur on

16.09.2024. Had the petitioner been permitted to complete his

normal tenure, he would have been entitled to make a

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

representation to the concerned quarters for being transferred to

a soft area and to a station of choice of the present petitioner.

4. In view of the aforesaid facts and attending

circumstances, the petitioner is permitted to make a

.

representation to the concerned quarters for seeking a transfer to

a soft station i.e. station of choice of the present petitioner. The

said representation be made within three days from today. The

same be decided within two weeks i.e. on or before `8th August,

2024. Till then, the impugned transfer order in so far as it pertains

shall remain stayed.

r to to the petitioner i.e. office order dated 20.07.2024 (Annexure P-2)

In view thereof, the present petition is disposed of, so

also, pending miscellaneous application, if any.

.

(Bipin Chander Negi) Judge July 24, 2024

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