_________________________________________________________________ vs State Of H.P. & Ors
2024 Latest Caselaw 16739 HP

Himachal Pradesh High Court

_________________________________________________________________ vs State Of H.P. & Ors on 8 November, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.12552 of 2024 Decided on: 8th November, 2024 _________________________________________________________________ Tiwari Sharma ....Petitioner

Versus State of H.P. & Ors. ...Respondents _________________________________________________________________ Coram Ms. Justice Jyotsna Rewal Dua 1 Whether approved for reporting?

_________________________________________________________________ For the petitioner: Mr. Jagmohan Chandel, Advocate vice Mr. Surinder Prakash Sharma, Advocate.

For the respondents: Mr. Dalip K. Sharma, Additional Advocate General with Ms Leena Guleria, Deputy Advocate General.

Jyotsna Rewal Dua, Judge

Notice. Mr. Dalip K. Sharma, learned Additional

Advocate General, appears and waives service of notice on

behalf of the respondents.

2. Petitioner's only grievance is that he had applied

for transfer under Inter-District Transfer Policy of the

respondents dated 27.09.2021, seeking his transfer from

District Kangra to District Sirmour. In this regard, petitioner

Whether reporters of Local Papers may be allowed to see the judgment? yes

has submitted representation dated 27.08.2024 (Annexure

P-2) to the respondents, however, the same has not been

considered and decided by the respondents.

3. Looking to the limited grievances of the petitioner,

this writ petition is disposed of by directing respondents

/Competent Authority to consider and decide the

representation of the petitioner dated 27.08.2024 (Annexure

P-2) in accordance with law and as per applicable transfer

policy within a period of three weeks from today. The

decision so taken be also communicated to the petitioner.

Pending miscellaneous application(s), if any, also

stand disposed of.

Jyotsna Rewal Dua Judge November 8, 2024 R.Atal