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Suman Kumar vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · Decided on 4 June 2010 · Citation: (2010) 06 SHI CK 0085

HON’BLE JUDGES
Kurian Joseph, C.J · V.K. Sharma, J
CASE NUMBER
CWP No. 2935 of 2010
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Judgment

5 paragraphs · 138 words

Kurian Joseph, C.J.—The petition has been filed with the following prayers:

(i) That the writ in the nature of Mandamus to the Respondents for implementation of office order dated 27.1.2010 (Annexure P-1) may kindly be issued.

(ii) That the direction in the nature of Mandamus may also be issued to the Respondent No. 3 to relieve the present Petitioner from the present place of posting P.W.D Department CV Division Udaipur to the new place of posting at Bilaspur Division No. 2 P.W.D Department, H.P.

2.

Mr. R.K. Sharma, Sr. Addl. Advocate General, submits that the Petitioner will be relieved within three weeks from today. In view of the above, Respondent No. 3 is directed to relieve the Petitioner accordingly within three weeks.

3.

The writ petition is disposed of so also the pending application(s), if any. Copy dasti.