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Promila Devi vs State Of Himachal Pradesh And Others

High Court Of Himachal Pradesh · Decided on 23 April 2021 · Citation: (2021) 04 SHI CK 0202

HON’BLE JUDGES
Sureshwar Thakur, J · Sandeep Sharma, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 2570 Of 2021
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Judgment

6 paragraphs · 175 words

Sandeep Sharma, J

1.

Learned Counsel appearing for the petitioner states on instructions that his client shall be content and satisfied, in case respondents are directed to decide the representation (Annexure P-4) in a time bound manner and till the decision of the same, impugned transfer order dated 8.4.2021 (Annexure P-2) may be stayed

2.

Learned Senior Additional Advocate General, is not averse to the aforesaid innocuous prayer.

3.

Consequently, in view of above, present writ petition is disposed of with a direction to the respondents to decide the representation filed by the petitioner (Annexure P-4), within four weeks from today. However, till the time, representation (Annexure P-4) is decided by the concerned respondent, the operation and execution of Annexure P-2, qua the petitioner shall remain stayed till the decision of the representation of the petitioner. Needless to say, due opportunity of hearing shall be afforded to the petitioner and a speaking order shall be passed thereafter by the concerned respondent.

Petition stands disposed of in the aforesaid terms, alongwith all pending applications.

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