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Judgment
10 paragraphs · 143 wordsTarlok Singh Chauhan, J
On 07.01.2021, this Court passed the following order:-
“CWP No. 5025 /2020 &CMP No. 11762/2020.
List on 8th January, 2021, when specific instructions be obtained by learned Additional Advocate General as to whether the transfer in question was
effected on the basis of D.O. Note.â€
It is fairly conceded by the respondent-State that the transfer of the petitioner infact has been made on the basis of the D.O. Note.
Therefore, the transfer of the petitioner cannot be sustained in view of the judgment passed by this Court in CWP No.801 of 2013 titled Sanjay
Kumar vs. State of H.P. and others and the connected matters, decided on 05.07.2013.
Consequently, the instant petition is allowed and the transfer orders dated 04.11.2020 (Annexure P-1) are quashed and set aside. Pending
application, if any, also stands disposed of.