High CourtsDivision Bench

Pardeep Singh Dhanta vs State Of Himachal Pradesh & Others

High Court Of Himachal Pradesh · Decided on 15 September 2020 · Citation: (2020) 09 SHI CK 0327

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 3609 Of 2020

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Judgment

6 paragraphs · 190 words

Anoop Chitkara, J

1.

The petitioner, who is working as Senior Assistant in the Office of Principal Chief Conservator of Forest, Himachal Pradesh, Talland, Shimla, has come up before this Court seeking a direction to the respondents to transfer him from the present place of posting to Forest Division Rohru against vacancy and on his promotion to the post of Superintendent Grade-II, keeping in view his health condition as well as adverse family circumstances. In this regard, petitioner has already made a detailed representation dated 30.08.2020 (Annexure P-4), which is still pending before the authorities concerned.

2.

Notice. Mr. Adarsh 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.

Consequently, this petition is disposed of with a direction to the respondents to consider the representation dated 30.8.2020 (Annexure P-4) of the petitioner, in accordance with law and in the light of the transfer policy occupying the field, and pass appropriate orders, within two weeks. Pending application(s), if any, are closed.

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