High CourtsDivision Bench

Ram Dev vs State Of H.P. & Another

High Court Of Himachal Pradesh · Decided on 13 July 2020 · Citation: (2020) 07 SHI CK 0230

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 2328 Of 2019
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Judgment

5 paragraphs · 167 words

Anoop Chitkara, J

1.

The petitioner, who is working as a Veterinary Pharmacist, in Veterinary Dispensary, Brain, Tehsil Manali, District Kullu, H.P., has come up before this Court seeking his transfer to one of the stations of his choice, as find mentioned in para 9 of the writ petition, on the ground that he has only nine months to retire from service.

2.

Notice. Ms. Rita Goswami, 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 a fresh 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. Pending application(s), if any, are closed.