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Dhan Dei vs State Of H.P. And Others

High Court Of Himachal Pradesh · Decided on 16 September 2020 · Citation: (2020) 09 SHI CK 0291

HON’BLE JUDGES
Tarlok Singh Chauhan, J · Jyotsna Rewal Dua, J
RESULT
Allowed
CASE NUMBER
Civil Writ Petition No. 1903 Of 2020
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Judgment

5 paragraphs · 103 words

Tarlok Singh Chauhan, J

1.

Admittedly, the transfer of the petitioner has been effected on the basis of a D.O. note and there is no application of any independent mind by the administrative department.

2.

This question has already been considered and decided by this Court in CWP No. 801 of 2013 titled as Sanjay Kumar Vs. State of H.P. & others alongwith connected matters, decided on 5.7.2013.

3.

Consequently, we find merit in this writ petition. Accordingly, the same is allowed and impugned office order dated 23.6.2020 (Annexure P-5) is quashed and set-aside.

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