Himachal Pradesh High Court
Rakesh Chand Katoch vs State Of H.P. And Others on 2 March, 2015
Bench: Chief Justice, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
CWP No. 9774 of 2014.
Date of decision: 2nd March, 2015.
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Rakesh Chand Katoch .....Petitioner
Versus
State of H.P. and others. ......Respondents
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting ?1
For the petitioner: M/s Pawnesh Shukla & Abhey
Kaushal, Advocates.
For the respondents: Mr.Shrawan Dogra, Advocate
General with Mr. Romesh Verma,
and Mr.Anup Rattan, Additional
Advocate Generals and Mr. J.K.
Verma, Deputy Advocate General,
for the respondents-State.
Mansoor Ahmad Mir, Chief Justice (Oral)
It is contended in the petition that the petitioner has been transferred vide impugned transfer order dated 17.12.2014 Annexure P1, on the basis of D.O. Note.
2. In the given circumstances, without going into the merits of the case, we deem it proper to direct respondent No. 2 to examine the case of the petitioner and make decision within six weeks from today. Ordered accordingly. Till than, interim direction issued on 24.12.2014 in CMP No. 20871/2014 shall remain in force.
1Whether the reporters of Local Papers may be allowed to see the judgment ?.
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( Mansoor Ahmad Mir ) Chief Justice.
March 02, 2015. (Tarlok Singh Chauhan) (cm Thakur) Judge.
r to
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