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Ishwar Singh vs H.P.S.E.B. Ltd. & Another

High Court Of Himachal Pradesh · Decided on 17 July 2020 · Citation: (2020) 07 SHI CK 0144

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 2450 Of 2020
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Judgment

6 paragraphs · 179 words

Anoop Chitkara, J

1.

The petitioner, who is working as Superintendent Grade-II, Electrical Division, HPSEB Ltd., Rohru and is under transfer to Board's Secretariat, HPSEB Ltd., Shimla, has come up before this Court seeking quashing of impugned order of transfer Annexure P-1.

2.

Notice. Mr. Surinder Saklani, Advocate appears and waives service of notice on behalf of respondents No.1.

3.

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

4.

Consequently, this petition is disposed of with liberty to the petitioner to make representation to the first respondent, within one week, in accordance with the transfer policy. On receipt of such representation, the said respondent shall decide the same, in the light of the transfer policy occupying the field, and pass appropriate orders, within two weeks. Subject to filing of representation by the petitioner within the time-frame mentioned above, status quo, as of today, qua the impugned order Annexure P-1 dated 14.7.2020, shall be maintained till the disposal of the representation. Pending application(s), if any, are closed.

Copy Dasti.