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Pravinder Kumar vs H.P. State Civil Supplies Corporation Ltd. & Another

High Court Of Himachal Pradesh · Decided on 29 June 2020 · Citation: (2020) 06 SHI CK 0148

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 772 Of 2020
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Judgment

4 paragraphs · 180 words

Anoop Chitkara, J

1.

The petitioner, who is working as a Clerk, in LPG Gas Agency Mehatpur, District Una, H.P., has come up before this Court seeking cancellation of his transfer.

2.

In view of the nature of the order, we propose to pass, no response is required from the respondents.

3.

Consequently, this petition is disposed of with liberty to the petitioner to make a representation to the respondents within two days, in accordance with the transfer policy. On receipt of such representation, the said respondent shall decide the same, in the light of the transfer policy occupying the field, and pass appropriate orders within one week. Subject to filing of representation within the time- frame mentioned above, the interim order dated 24.2.2020, shall remain in force for a period of one week, provided the petitioner makes a representation within two days from today. After that it shall automatically come to an end. However, in case the respondents do not decide the representation, the same shall continue till the decision of the representation. Pending application(s), if any, are closed.