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Judgment
5 paragraphs · 194 wordsAjay Mohan Goel, J
Notice. Mr. Dinesh Thakur, learned Additional Advocate General, accepts notice on behalf of the respondent.
The contempt alleged in the present petition is to the effect that direction which was issued by the Hon'ble Division Bench of this Court in CWP No. 252 of 2020, titled as Ashwani Kumar Vs. State of Himachal Pradesh and others, wherein, directions were issued to the competent authority to consider and decide the representation(s) of the petitioner within a period of two weeks as from the date of passing of the judgment as per the Transfer Policy, has not been complied with.
Learned Additional Advocate General submits that the needful shall positively be done within a fortnight, if no order in terms of the judgment has yet been passed.
Taking into consideration the stand which has been taken by the State, this Contempt Petition is disposed of with the direction that the judgment dated 10.01.2020, passed by Hon'ble Division Bench of this Court in CWP No. 252 of 2020, titled as Ashwani Kumar Vs. State of Himachal Pradesh and others be positively complied with on or before 15th June, 2020.