High CourtsDivision Bench

Sunil Sharma vs State Of Himachal Pradesh And Others

High Court Of Himachal Pradesh · Decided on 26 June 2020 · Citation: (2020) 06 SHI CK 0163

HON’BLE JUDGES
Tarlok Singh Chauhan, J · Jyotsna Rewal Dua, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 1864 Of 2020

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Judgment

5 paragraphs · 174 words

Tarlok Singh Chauhan, J

1.

The petitioner has admittedly completed his normal tenure of service in the hard/difficult/tribal area and is thus, entitled for posting in soft area.

2.

Accordingly, the present petition is disposed of with a direction to the petitioner to make a representation to the respondents, clearly specifying therein five stations of his choice, out of which, one essentially would be outside district. The representation be filed within one week from today and respondent No.2 is directed to decide the same and issue consequential orders of posting within a period of two weeks on receipt of such representation. The parties are left to bear their own costs.

Pending application(s), if any, shall also stand disposed of.

3.

The parties shall not insist upon for obtaining certified copy of this order and shall download the same from the website of the High Court. However, the Registry is directed to send a copy of this order to learned counsel for the parties through email(s) subject to their furnishing email addresses, if so required.