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Vishal Sharma vs Himachal Pradesh Power Corp. Ltd

High Court Of Himachal Pradesh · Decided on 16 January 2023 · Citation: (2023) 01 SHI CK 0055

HON’BLE JUDGES
Virender Singh, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 372 Of 2023
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Judgment

6 paragraphs · 149 words

Virender Singh, J

1.

By virtue of the present petition, the petitioner has sought following substantive relief:

“(i) That the respondent be directed to decide the representation dated 27.10.2022 (Annexure P­1) within time bound manner and transfer the petitioner to the station of his choice.”

2.

At this stage, learned counsel for the petitioner, under instructions, states that his client would be satisfied if the present petition is treated as a representation and decided by the respondent, within a period of three weeks from today. The prayer is considered and allowed.

3.

In view of the above, the present petition is disposed of with a direction to the respondent to treat the same as a representation on behalf of the petitioner. The respondent is further directed to decide the same within a period of three weeks from today.

4.

The pending application(s), if any, are also disposed of accordingly.