Jai Chand vs State Of H.P. & Others

Romesh Verma, J

The petitioner has approached this Court for the following main reliefs:

(i) “That the Hon’ble Court may kindly be pleased to issue an appropriate writ whereby the impugned office order dated 23.02.2026, Annexure P-1, issued by respondent No.2, may kindly be quashed and set aside.

(ii) That respondent No.2 may kindly be directed, to permit the petitioner to discharge his duties as Work Inspector at HPPWD B&R Division Kumarsain, District Shimla; or in the alternative,.”

During the course of the arguments, the learned counsel for the petitioner submits that he shall be satisfied in case he is permitted to make a representation to the authorities/respondents for the redressal of his grievance.

Accordingly, this petition is disposed of with a direction to the respondents/authority to decide the representation which shall be filed by the petitioner positively within a period of two days from today. Thereafter, the respondents/authority shall decide the same within a period of two weeks’ by passing a speaking order and after giving an opportunity of being heard to the petitioner, and the same shall be communicated to the petitioner.

The respondents/authority shall decide the representation on or before 06.03.2026. Till then, the petitioner shall not be compelled to join the new place of posting i.e. as per Annexure P-1.

It is made clear that this Court has not expressed anything on the merits of the case, and the authority shall take a decision strictly in consonance with the provisions of law.

Petition stands disposed of, so also the pending application(s), if any.