Rajesh Kumar vs State Of H.P. & Ors
2025 Latest Caselaw 4183 HP

Himachal Pradesh High Court

Rajesh Kumar vs State Of H.P. & Ors on 25 February, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Decided on: 25.02.2025 Rajesh Kumar ...Petitioner Versus State of H.P. & Ors. ....Respondents. ........................................................................................... Coram Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1

For the petitioner: Mr. Neel Kamal Sharma, Advocate.

For the respondents: Mr. Amandeep Sharma, Additional Advocate General, for respondent No.1.

Mr. Deepak Sharma, Advocate, for respondents No.2 & 3.

Jyotsna Rewal Dua , J

Notice. Mr. Amandeep Sharma, learned Additional

Advocate General and Mr. Deepak Sharma, learned counsel, accept

notice on behalf of respondents No.1 and 2 & 3, respectively.

With the consent of learned counsel for the parties, the matter

is heard at this stage.

2. Petitioner is serving as Junior Technical Officer in HRTC

Keylong Unit, Keylong, District Lahaul & Spiti H.P. His case is that on

completion of normal tenure at the aforesaid hard/tribal area, he has

preferred a representation dated 16.12.2024 (Annexure P-6) to

respondent-corporation seeking his transfer to a soft area, however,

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

the aforesaid representation has not been decided by the

respondent-corporation.

3. Taking note of the grievance of the petitioner, this writ

petition is disposed of by directing respondent No.2/competent

authority to consider and decide the aforesaid representation of the

petitioner, in accordance with law and applicable Transfer Policy,

within a period of four weeks from today. The order so passed be

also communicated to the petitioner. Pending miscellaneous

application(s), if any, shall also stand disposed of.

Jyotsna Rewal Dua Judge 25th February, 2025(rohit)