Raj Kamal vs State Of Himachal Pradesh And Others

L. Narayana Swamy, CJ

The petitioner, who is Assistant Engineer, working in Jal Shakti Sub Division, Kandrour under Jal Shakti Division, Bilaspur, H.P. and is under

transfer to Jal Shakti Circle, Bilaspur, has come up before this Court, seeking quashing of the impugned order of transfer dated 1st March, 2021

(Annexure P-2).

Notice. Ms. Ritta Goswami, learned Additional Advocate General, appears and accepts service of notice on behalf of respondent No.1/State

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

Consequently, this petition is disposed of with liberty to the petitioner to make representation to the first respondent, within one week, 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, within two weeks thereafter. Till then, the impugned order of transfer dated 1st March, 2021 (Annexure P-2), shall remain stayed if the

petitioner and respondent No.2 have not already joined at the transferred station.

Pending application(s), if any, are closed.

Copy Dasti.