Puran Chand vs State Of Hp & Ors
2026 Latest Caselaw 949 HP

Himachal Pradesh High Court

Puran Chand vs State Of Hp & Ors on 20 February, 2026

( 2026:HHC:3495 )

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No. : 1904 of 2026

.

                                   Date of Decision : 20.02.2026





    Puran Chand                                                      ...Petitioner

                                   Versus





    State of HP & Ors.                                       ...Respondents




                                             of
    Coram:

The Hon'ble Mr. Justice Romesh Verma. Vacation Judge.

Whether approved for reporting?1 rt For the petitioner : Mr. Roop Lal Chaudhary, Advocate.

For the respondents : Mr. Sumit Sharma, Deputy Advocate General.

Romesh Verma, Judge(oral)

The petitioner has approached this Court for grant

of the following relief;

"That writ in the nature of certiorari may kindly be

issued, quashing and setting aside the impugned office order dated 11.02.2026 (Annexure P-2) and office order dated 12.02.2026 (Annexure P-3), since the same are in violation of clause 5.5 of the

transfer policy, in view of the fact that the petitioner has left less than one year for his superannuation and the impugned transfer has been made with malafide intention as a counterblast of the complaint (Annexure P-1) made by the petitioner."

2. During the course of hearing the learned counsel

for the petitioner submits that he shall be contented in case, he is

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

( 2026:HHC:3495 )

permitted to make a representation to the respondents/authorities for

the redressal of his grievances in time bound direction.

.

3. Without commenting upon the merits of the case, it

is ordered that in case the petitioner makes a representation within

three days from today, in that event, the respondents/authorities shall

decide the same within a period of three weeks positively from today

of thereafter by passing a speaking order and the said order shall be

communicated to the petitioner. Till then the petitioner may be

permitted to work on the present place of posting i.e. O/o the SLBS rt Govt. Medical College, Mandi at Nerchowk.

4. Needless to say that this Court has not expressed

anything on the merits of the case and respondents are at liberty to

take a decision strictly in accordance with the provisions of law.

5. Petition stands disposed of in the aforesaid terms.

Pending application(s), if any, also stands disposed of.

(Romesh Verma), Vacation Judge.

20.02.2026 (Ritu)