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Rajneesh Chauhan vs State Of H.P. & Others

High Court Of Himachal Pradesh · Decided on 16 July 2020 · Citation: (2020) 07 SHI CK 0163

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 2426 Of 2020
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Judgment

5 paragraphs · 179 words

Anoop Chitkara, J

1.

The petitioner, who is working as a Senior Assistant, in Rohru Forest Division and is under transfer to Circle Office, Chamba, H.P., has come up before this Court seeking quashing of the order of transfer dated 14.7.2020, Annexure P-1 on medical grounds.

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 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, and pass appropriate orders, within two weeks. Subject to filing of representation by the petitioner within the time-frame mentioned above, the operation of impugned order dated 14.7.2020 (Annexure P-1), shall stayed till the disposal of the representation. Pending application(s), if any, are closed.