CourtKutchehry.com
High CourtsSingle Bench

Sanjay Kumar vs HPSEB Limited And Another

High Court Of Himachal Pradesh · Decided on 31 October 2025 · Citation: (2025) 10 SHI CK 1308

HON’BLE JUDGES
Jyotsna Rewal Dua, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No 17000 Of 2025
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

8 paragraphs · 342 words

Jyotsna Rewal Dua, J

1.

Notice c nfined to respondent No.1, which is waived by Mr. Anil Kumar, learned counsel.

In view of nature of order being passed hereinafter, neither notice of this petition is required to be ssued to respondent No.2 nor reply is required to be called for from the appearing respondent.

2.

Petitioner is serving as Computer Operator in the respondent-H.P. State Electricity Board Limited. His grievance is to the office order dated 14.10.2025 (Annexure P-1), which transfers him from Electrical Division HPSEBL Lambagaon to IT Cell under the office of Chief Engineer (P&M), HPSEBL Shimla vice respondent No.2.

3.

Transfer has been assailed primarily on the ground that the same has been effected only on the basis of a D.O. Note specified in para 6 of the petition.

4.

At this stage, learned counsel for the petitioner submits that the petitioner has completed his normal tenure at the present place of posting, theref re, is liable to be transferred from the present s a ion. He also submits that subsequent to the issuance of impugned office order, the petitioner has been relieved and respondent No.2 has since joined at his place. Learned counsel further submits that the petitioner would be satisfied in case his representation dated 23.10.2025 (Annexure P-4) in respect of grievances against the transfer order is directed to be decided by respondent No.1/competent authority within a t me bound schedule keeping in view the fact that the transfer was effected only on the basis of D.O. Note. Learned counsel appearing for respondent No.1 is not averse to this prayer.

4.

In view of above submissions, this writ petition is disposed of by directing respondent No.1/competent authority to consider and decide the aforesaid representation of the petitioner dated 23.10.2025 (Annexure P-4) in accordance with law and applicable transfer policy within a period of two weeks from today. The decision so arrived at shall also be communicated to the petitioner.

The writ petition stands disposed of in the above terms, so also the pending miscellaneous application(s), if any.