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Judgment
8 paragraphs · 120 wordsTarlok Singh Chauhan, J
The petitioner admittedly has been ordered to be transferred on the basis of recommendations made by a person, who has nothing to do with the
administration or functioning of the respondentÂDepartment.
2 This issue has already been dealt with, in detail, by this Court in CWP No. 2862/2021, titled as Vipender Kalta vs. State of H.P. & ors., decided on
20.7.2021.
3 In this view of the matter, the impugned order of transfer dated 19.6.2021 (Annexure PÂ1) qua the petitioner cannot be sustained and the same is
quashed and set aside.
4 The petition is allowed, in the aforesaid terms, so also the pending applications(s), if any, leaving the parties to bear their own costs.