Decided On: 29.07.2024 vs State Of Himachal Pradesh And Others
2024 Latest Caselaw 10498 HP

Himachal Pradesh High Court

Decided On: 29.07.2024 vs State Of Himachal Pradesh And Others on 29 July, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                         2024:HHC:5975
           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                                .
                                                           CWP No.          3419 of 2024





                                                           Decided on: 29.07.2024
    Madhu Sudan                                                            ... 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     r:     Mr. Pawanish K. Shukla, Advocate.

    For the respondents                  :        Mr. Sumit Sharma, Deputy Advocate

                                                  General.
    Ajay Mohan Goel, Judge                        (Oral)

CWP No. 3419 of 2024 & CMPNo. 12335 of 2024

Reply to the petition has not been filed. An application

has also been filed for early hearing of the writ petition.

2. Learned Counsel for the petitioner submits that at this

stage, the petitioner will be satisfied in case the respondents are

directed to decide the representation that has been filed by the

petitioner, appended with the petition as Annexure P-5, for his inter-

District transfer, sympathetically, by passing a speaking order,

within some time bound period.

3. Accordingly, this writ petition is disposed of with

direction that let the representation (Annexure P-5) filed by the

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

2024:HHC:5975

.

petitioner for his inter-District Transfer, be decided by the competent

Authority, sympathetically, within a period of six weeks, by passing

a speaking order, in accordance with the Policy in vogue. Pending

miscellaneous application(s), if any also stand disposed of

accordingly.

(Ajay Mohan Goel) Judge July 29, 2024 (narender)