Dinesh Kumar vs State of H.P. and Others

Kurian Joseph, C.J.—The writ petition is filed with the following prayer:

(A) That this civil writ petition may kindly be allowed and writ in the nature of certiorari may be issued and impugned order Annexure P-2 issued by the Respondent No. 3 dated 16.11.2010 may be quashed and set aside.

(B) Writ in the nature of mandamus may be issued thereby ordering the Respondents to implement Annexure P-1 issued by the Respondent No. 2 on dated 1.11.2010.

As rightly pointed by the learned Deputy Advocate General, the Petitioner has already been repatriated to his parent department in view of the completion of period, for which he had already been deputed. But the submission of the Petitioner is that in view of his earlier representation, he had already been transferred to Sarkaghat and in case, he is repatriated, he may be posted at Sarkaghat.

There will be a direction to the second Respondent to look into the submissions made by the Petitioner and see whether the Petitioner can be accommodated at Sarkaghat in view of the earlier decision taken for accommodating the Petitioner at Sarkaghat on the representation. The needful as above, shall be done within one month from the date of production of the copy of the judgment before the second Respondent by the Petitioner.

With the above observations, the writ petition stands disposed of, so also the pending application(s), if any.

Copy dasti.