Decided On : 06.02.2026 vs State Of Hp And Others
2026 Latest Caselaw 710 HP

Himachal Pradesh High Court

Decided On : 06.02.2026 vs State Of Hp And Others on 6 February, 2026

                                                                                   2026:HHC:3466



        IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

                                                        CWP No. 1587 of 2026
                                                        Decided on : 06.02.2026




                                                                          .
    ____________________________________________________________





    Tina Kumari                                      ...Petitioner

                                               Versus





    State of HP and others                        ...Respondents
    _____________________________________________________________
    Coram




                                                of
    Hon'ble Mr. Justice Jiya Lal Bhardwaj, Vacation Judge

    Whether approved for reporting? 1
                      rt
    For the petitioner:                     Mr. Rahul Gathania, Advocate for
                                            the petitioner.

    For the respondents:                    Mr.   Sidharth     Jalta,                  Deputy
                                            Advocate       General,                       for
                                            respondents-State.



    Jiya Lal Bhardwaj, Judge (Oral)

Learned Deputy Advocate General has

produced a copy of Office Order dated 04.02.2026 issued

by Deputy Director of School Education (Elementary),

District Sirmour at Nahan (H.P.). The same is taken on

record.

2. A perusal of the aforesaid Office Order reveals

that the petitioner has been transferred/adjusted at

Government Shamsher Senior Secondary School (B)

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

2026:HHC:3466

Nahan, District Sirmaur. In view of the Office Order dated

04.02.2026, the present petition becomes infructuous.

3. The petitioner is directed to join at the

.

transferred place, if not joined.

4. Accordingly, the present petition is disposed of.

Pending applications, if any, also stand disposed of.

                                      of
    06th February, 2026                     ( Jiya Lal Bhardwaj )
           (Vriti)rt                         Vacation Judge