Decided On: 17.09.2024 vs State Of H.P. And Others
2024 Latest Caselaw 13995 HP

Himachal Pradesh High Court

Decided On: 17.09.2024 vs State Of H.P. And Others on 17 September, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                         2024:HHC:8639
           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                                .
                                                           CWP No.          10283 of 2024





                                                           Decided on: 17.09.2024
    Vijay Kumar                                                            ... 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     r:     Mr. Kul Bhushan Khajuria, Advocate.

    For the respondents                  :        Mr. Pushpender Jaswal, Addl. AG.

    Ajay Mohan Goel, Judge                        (Oral)

Notice confined to respondents No. 1 and 2. Mr.

Pushpender Jaswal, learned Additional Advocate General, accepts

notice on behalf of said respondents.

2. Having heard learned Counsel for the petitioner, though

this Court does not find any infirmity in the transfer order keeping

in view of the fact that the petitioner has already served for more

than five years in District Kullu, however, at this stage, on the

request of learned Counsel for the petitioner, this writ petition is

disposed of with the observation that in case the petitioner files a

representation to the competent Authority for his adjustment at

some other station outside District Kullu within a period of one week

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

2024:HHC:8639 from today, the same be considered and decided sympathetically

.

within a period of two weeks thereafter. Till decision on the

representation of the petitioner, he shall not be forced to join at the

new place of posting, i.e. Parwanoo, District Solan. Pending

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

accordingly.

(Ajay Mohan Goel) Judge Sept. 17, 2024 (narender)