Kamaldeep Sharma vs Managing Director, HRTC And Others

Jiya Lal Bhardwaj, J

Notice. Ms.Kiran Dhiman, Advocate appears and waives service of notice on behalf of the respondents.

Keeping in view the order proposed to the passed in the present petition, no reply is intended to be called from the respondents.

The petitioner has been transferred vide office order dated 24.01.2026 (Annexure P-1) from CBA Chandigarh to Keylong Unit with immediate effect with TTA/joining time, against a vacancy in public interest.

Learned counsel for the petitioner has fairly conceded before this Court that though the petitioner has completed his normal tenure at the present place of posting, but keeping in view the ailment of the petitioner, as per Annexures P-2 and P-3, he has already made a representation to the competent authority vide Annexure P-4, which has not been decided so far. Since the petitioner is suffering from stress disorder/anxiety disorder phobia and further as submitted by learned counsel that the petitioner has been given light duties, the interest of justice will be met in case the representation made by the petitioner will be considered by the respondent-Corporation sympathetically and he can be accommodated at some suitable place. This order is being passed, keeping in view the medical record of the petitioner placed on record.

In view of the above, the writ petition is disposed of with a direction to the respondent-Corporation to decide the representation (Annexure P-4) made by the petitioner sympathetically, taking into consideration the ailment of the petitioner, within a period of three weeks from the date of receipt of copy of this order. Till then, the operation of impugned office order dated 24.01.2026 (Annexure P-1) passed by the respondent-Corporation shall remain stayed.

Pending miscellaneous application(s), if any, shall also stand disposed of.