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Potamber Lal vs State of Himachal Pradesh

High Court Of Himachal Pradesh · Decided on 6 March 2012 · Citation: (2012) 03 SHI CK 0472

HON’BLE JUDGES
Kurian Joseph, C.J · Dharam Chand Chaudhary, J
CASE NUMBER
CWP No. 2964-2010-D
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Judgment

1 paragraphs · 125 words

Justice Kurian Joseph, C.J.—The petitioner aggrieved by Annexure P-3, order of transfer. It is pointed out that the son of the petitioner is suffering from Locomoter disability to the extent of 50% and that is the reason, why the petitioner has been requesting for posting at Shimla. It is also pointed out by the petitioner that there are 15 vacancies at Shimla in District Headquarters. It is seen that the petitioner has been continuing on the basis of interim order of this Court dated 4.6.2010. In view of the peculiar factual position, as pointed by the petitioner, in case there are vacancies in District Headquarters at Shimla, the petitioner shall be accommodated. The writ petition is disposed of, so also the pending application(s), if any.