CourtKutchehry.com
High CourtsDivision Bench

Dr. Narender Kumar vs State Of H.P. & Others

High Court Of Himachal Pradesh · Decided on 6 July 2020 · Citation: (2020) 07 SHI CK 0351

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 1892 Of 2020
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

5 paragraphs · 160 words

Anoop Chitkara, J

1.

The petitioner, who is working as a Medical Superintendent, in Lal Bahadur Shastri Medical College Nerchowk, District Mandi, H.P., and is under transfer to Regional Hospital (RH) (Matri), Solan, H.P., has come up before this Court seeking cancellation of the impugned order of transfer Annexure P-3.

2.

Notice. Mr. Adarsh K. Sharma, learned Additional Advocate General appears and waives service of notice on behalf of the respondents.

3.

In view of the nature of the order, we propose to pass, no response is required from the respondents.

4.

Given the factual matrix of the case, this petition is disposed of with a direction to the respondents to decide the representation Annexure P-4 dated 23.5.2020, of the petitioner and pass appropriate orders, in the light of the transfer policy occupying the field, within two weeks from today. Till then the operation of impugned order of transfer Annexure P-3 shall remain stayed. Pending application(s), if any, are closed.