Kamaldeep Sharma vs Managing Director
2026 Latest Caselaw 554 HP

Himachal Pradesh High Court

Kamaldeep Sharma vs Managing Director on 2 February, 2026

( 2026:HHC:3431 )

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

CWP No.1592 of 2026 Decided on: 2nd February, 2026 Kamaldeep Sharma

.

.......Petitioner

versus

Managing Director, HRTC and others ...Respondents

of Coram The Hon'ble Mr.Justice Jiya Lal Bhardwaj, Vacation Judge. Whether approved for reporting?1 For the petitioner:

For the respondents:

rt Ms. Archna Dutt, Advocate.

Ms. Kiran Dhiman, Advocate

vice Mr.Raman Jamalta, Advocate.

Jiya Lal Bhardwaj, Vacation Judge (Oral)

Notice. Ms.Kiran Dhiman, Advocate appears and

waives service of notice on behalf of the respondents.

2. Keeping in view the order proposed to the passed

in the present petition, no reply is intended to be called from

the respondents.

3. The petitioner has been transferred vide office

order dated 24.01.2026 (Annexure P-1) from CBA Chandigarh

to Keylong Unit with immediate effect with TTA/joining time,

against a vacancy in public interest.

1 Whether the reporters of Local Papers may be allowed to see the judgment? Yes.

( 2026:HHC:3431 )

4. Learned counsel for the petitioner has fairly

conceded before this Court that though the petitioner has

completed his normal tenure at the present place of posting,

.

but keeping in view the ailment of the petitioner, as per

Annexures P-2 and P-3, he has already made a representation

to the competent authority vide Annexure P-4, which has not

of been decided so far. Since the petitioner is suffering from

stress disorder/anxiety disorder phobia and further as

submitted by learned counsel that the petitioner has been rt given light duties, the interest of justice will be met in case

the representation made by the petitioner will be considered

by the respondent-Corporation sympathetically and he can be

accommodated at some suitable place. This order is being

passed, keeping in view the medical record of the petitioner

placed on record.

5. In view of the above, the writ petition is disposed

of with a direction to the respondent-Corporation to decide

the representation (Annexure P-4) made by the petitioner

sympathetically, taking into consideration the ailment of the

petitioner, within a period of three weeks from the date of

receipt of copy of this order. Till then, the operation of

( 2026:HHC:3431 )

impugned office order dated 24.01.2026 (Annexure P-1)

passed by the respondent-Corporation shall remain stayed.

6. Pending miscellaneous application(s), if any, shall

.

also stand disposed of.

( Jiya Lal Bhardwaj )

February 02, 2026 Vacation Judge (naveen)

of rt