CourtKutchehry.com
High CourtsDivision Bench

Ram Saran vs State of H.P. and Others

High Court Of Himachal Pradesh · Decided on 27 July 2011 · Citation: (2011) 07 SHI CK 0233

HON’BLE JUDGES
Kurian Joseph, C.J · V.K. Sharma, J
CASE NUMBER
CWP No. 5940 of 2011
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

4 paragraphs · 148 words

Kurian Joseph, C.J.—The writ petition is filed with the following prayer:

a. Issue a writ of certiorari for quashing the order dated 23.5.2011 (Annexure P3) whereby the petitioner has been transferred from Chakili Range, Churah Foresh Division to Mail Block Bakloh Range, Dalhousie Forest Division.

2.

The petitioner submits that he may be permitted to make a proper representation before the Principal Chief Conservator of Forests. In the event of the petitioner making a representation before the PCCF, within a period of one week from today, the same shall be duly considered and appropriate orders in accordance with law shall be passed within another three weeks. In case vacancy at Forest Division Chakili Range, Churah Forest Division is lying vacant, the petitioner shall continue there till the orders are passed, as above.

3.

With these observations, he writ petition is disposed of, so also pending application(s), if any.