Decided On: 05.11.2024 vs The State Of Himachal Pradesh & Another
2024 Latest Caselaw 16534 HP

Himachal Pradesh High Court

Decided On: 05.11.2024 vs The State Of Himachal Pradesh & Another on 5 November, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                   2024:HHC:10667

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                  CWP No.    12353 of 2024
                                                  Decided on: 05.11.2024
Naresh Kumar Sharma                                      ... Petitioner
                 Versus
The State of Himachal Pradesh & another                       ... Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
____________________________________________________                                    _
For the petitioner      :     M/s B.B. Vaid and Hemant Vaid,
                              Advocates.
For the respondents              :       Mr. Pushpinder Jaswal, Additional
                                         Advocate General.
Ajay Mohan Goel, Judge (Oral)

Mr. Pushpinder Jaswal, learned Additional Advocate

General, accepts notice on behalf of the respondents.

2. Having heard learned counsel for the petitioner, as

prayed for, this petition is disposed of with the direction that let the

representation of the petitioner (Annexure P-4) be decided

sympathetically by the Competent Authority within a period of four

weeks from today taking into consideration the fact that the

petitioner is to superannuate very soon and till then he shall not be

disturbed from his present place of posting in the event of any

transfers being made. Pending miscellaneous application(s), if any

also stand disposed of accordingly.

(Ajay Mohan Goel) Judge November 05, 2024 (Rishi)

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