Decided On: 19Th November vs State Of H.P. & Ors
2024 Latest Caselaw 17624 HP

Himachal Pradesh High Court

Decided On: 19Th November vs State Of H.P. & Ors on 19 November, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

2024:HHC:11695

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No.12506 of 2024 Decided on: 19th November, 2024 _________________________________________________________________ Subhash Kumar ....Petitioner Versus State of H.P. & Ors. ...Respondents _________________________________________________________________ Coram Ms. Justice Jyotsna Rewal Dua, 1 Whether approved for reporting?

_________________________________________________________________ For the petitioner: Mr. Ashok Kumar, Advocate. For the respondents: Mr. Dalip K. Sharma, Additional Advocates General.

Jyotsna Rewal Dua, Judge

Pursuant to the interim orders passed in this case

on 07.11.2024 and 08.11.2024, learned Additional Advocate

General had placed on record office instructions dated

14.11.2024 during hearing of the case on 18.11.2024. In

terms of these instructions, post of Driver is a State cadre

post; Petitioner has been temporarily deputed in the office of

Deputy Director, Animal Health/Breeding, Kangra at

Dharmshala for a period fix months from the date of joining

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

-2- 2024:HHC:11695

in the said office.

2. In view of above clarification, learned counsel for

the petitioner submits that petitioner would serve in the

place where he has been deputed for a period of six months

in terms of clarification dated 14.11.2024, however, Transfer

Travelling Allowance (TTA) be directed to be paid to him.

3. Let respondents pay the TTA to the petitioner in

case he is entitled to the same within a period of two weeks

from today.

The present petition is disposed in the above

terms, so also the pending miscellaneous application(s), if

any.

Jyotsna Rewal Dua Judge November 19, 2024 R.Atal