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High CourtsDivision Bench(2020) 09 SHI CK 0279

Anu Kumari vs State Of Himachal Pradesh And Others

High Court Of Himachal Pradesh · Decided on 17 September 2020

HON’BLE JUDGES
Tarlok Singh Chauhan, J · Jyotsna Rewal Dua, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 2475 Of 2020
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Judgment

8 paragraphs · 203 words

Tarlok Singh Chauhan, J

1.

Aggrieved by the order of transfer, the petitioner has approached this Court by filing the instant petition for grant of following substantive reliefs:-

a) That the order dated 9.7.2020 (Annexure P-5) and order dated 13.7.2016 (Annexure P-6) may kindly be quashed and set aside in the interest of justice.

b) That respondents may kindly be directed to implement the transfer order dated 8.7.2020 (Annexure P-2) in the interest of justice.

c) That respondent No.3 may very kindly be directed to take the joining of the petitioner of justice.

2.

Learned Additional Advocate General on instructions states that the petitioner has been permitted to continue at the present station.

3.

Learned counsel for respondent No.4 would argue that it is ultimately his client, who would be affected in case the petition is allowed.

4.

Since the official respondents have permitted the petitioner to continue at the station where she is posted, the instant petition is rendered infructuous and is disposed of accordingly, leaving the parties to bear their own costs. In case, respondent No.4 is still aggrieved, he is at liberty to assail the action of respondent-State by filing substantive petition. Pending application(s), if any, also stand disposed of.