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High CourtsSingle Bench(2020) 05 SHI CK 0026

Tara Chand vs State Of Himachal Pradesh And Others

High Court Of Himachal Pradesh · Decided on 14 May 2020

HON’BLE JUDGES
Tarlok Singh Chauhan, J · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 1442 Of 2020
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Judgment

5 paragraphs · 141 words

Tarlok Singh Chauhan, J

1.

Learned counsel for the petitioner, on instructions, states that his client would be satisfied in case the present petition is directed to be treated as representation to 2nd respondent provided the orders of transfer are stayed and the representation is decided in a time bound manner. The prayer, being innocuous, is allowed.

2.

Accordingly, the present petition is disposed of with a direction to 2nd respondent to consider the same as representation, having been made by the petitioner and decide the same within a period of four weeks from today. Till then, the operation and execution of the orders dated 24.4.2020 (Annexure P-1) and 28.4.2020 (Annexure P-2), qua the petitioner and respondent No.6, shall remain stayed.

3.

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

Authenticated copy be supplied to the parties by the Secretary/Court Master.