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Mohinder Kumar vs State of H.P. and Another

High Court Of Himachal Pradesh · Decided on 28 June 2010 · Citation: (2010) 06 SHI CK 0121

HON’BLE JUDGES
Kurian Joseph, C.J · Kuldip Singh, J
CASE NUMBER
CWP No. 3559 of 2010
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Judgment

4 paragraphs · 132 words

Kurian Joseph, C.J.—The Writ Petition has been filed mainly with the following prayer:

(a) Issue a writ in the nature of mandamus directing the Respondents to relieve the Petitioner as per the transfer order dated 3.6.2010 (Annexure P1) whereby the Petitioner has been transferred from Government High School Nayagram to Government Senior Secondary School Kiani, District Chamba, H.P.

2.

Learned Senior Addl. Advocate General, submits that the Petitioner will be relieved within three weeks. Accordingly, the Writ Petition is disposed of directing the second Respondent to relieve the Petitioner in terms of transfer order dated 3.6.2010 within three weeks from today. The Petitioner will immediately produce a copy of this judgment before the second Respondent.

3.

With these observations, the Writ Petition is disposed of, so also the pending application(s), if any.