Kuldeep Thakur vs State Of H.P. And Others
2024 Latest Caselaw 16693 HP

Himachal Pradesh High Court

Kuldeep Thakur vs State Of H.P. And Others on 7 November, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

       IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                       CWP No.          12435 of 2024
                                                       Decided on: 07.11.2024
Kuldeep Thakur                                                         ... Petitioner

                            Versus

State of H.P. and others                                                        ... Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
_____________________________________________________
For the petitioner      :     Mr. Surinder K. Sharma, Advocate.

For the respondents                  :        Mr. Rajat Chauhan, Law Officer.
Ajay Mohan Goel, Judge                        (Oral)

Notice. Mr. Rajat Chauhan, learned Law Officer, accepts

notice on behalf of the respondents.

2. Learned Counsel for the petitioner submits that the

petitioner is serving in the office of Resident Engineer, Bhaba Power

House, Division Bhabanagar, District Kinnaur, H.P. since

02.07.2018, which is termed as a difficult/tribal/hard/most difficult

area and he has filed a representation for his transfer to a station of

his choice in a soft area. He further submits that interest of justice

would be served, in case, said representation of the petitioner, which

is appended with the petition as Annexure P-1, is directed to be

decided by the competent Authority within some reasonable time.

3. This writ petition is accordingly disposed of with the

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

direction that the representation made by the petitioner, appended

with the writ petition as Annexure P-1, shall be decided by the

competent Authority, sympathetically, in light of the averments

made therein, within a period of four weeks from today, by passing a

speaking order, in accordance with law and if possible, the petitioner

be adjusted at a station of his choice as mentioned in the

representation Annexure P-1. Pending miscellaneous application(s),

if any, also stand disposed of accordingly.

(Ajay Mohan Goel) Judge November 07, 2024 (narender)