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Sultan Singh vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · Decided on 2 September 2022 · Citation: (2022) 09 P&H CK 0007

HON’BLE JUDGES
Anupinder Singh Grewal, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 26603 Of 2018 (O&M)

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Judgment

5 paragraphs · 132 words

Anupinder Singh Grewal, J

The petitioner has challenged the deputation order dated 09.10.2018 whereby the petitioner has been deputed from Hisar to Pehowa.

Learned counsel for the petitioner submits that the transfer/deputation order had been stayed by the Coordinate Bench of this Court. The petitioner continues to remain posted at Hisar for over 04 years in terms of the interim order passed by this Court.

The petition is disposed of with liberty to the petitioner to file a representation to respondent No.2 within two weeks for his posting in terms of the transfer policy. Respondent No.2 shall consider and decide the same within a period of 15 days from the date of its receipt.

Till the representation is decided, the petitioner would be permitted to continue at the present place of posting.