Himachal Pradesh High Court
Santosh Dhiman vs . State Of H.P. & Ors A/W Connected Matter on 15 July, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Santosh Dhiman Vs. State of H.P. & Ors a/w connected matter CWP No. 2819/2022 a/w CWP No. 3273/2022 .
CWP No. 2819/202215.07.2022 Present: Mr. K.B. Khajuria, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Sr. Addl. AG, Mr. Yudhvir Singh Thakur, Mr. Bhupinder Thakur, Dy.
AGs and Mr. Rajat Chauhan, Law Officer, for respondents No. 1 and 2.
Mr. Anup Rattan, Advocate, for respondent No. 3.
CWP No. 3273/2022Mr. Anup Rattan, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Sr. Addl. AG, Mr. Yudhvir Singh Thakur, Mr. Bhupinder Thakur, Dy. AGs and Mr. Rajat Chauhan, Law Officer, for the respondentsState.
The proceedings, as recorded and find mention in orders w.e.f. 17.06.2022 upto 08.07.2022, would go to reveal that respondent No. 2 is deliberately avoiding to answer the query, as was raised by this Court vide order dated 03.06.2022, when it proceeded to pass the following order: "Even though, the official respondents have produced the record, however, the moot question is whether the respondents have any power or authority to tinker with the transfer order that has been passed on the basis of a transfer made by the competent authority. List on 17.06.2022, when complete records be also produced. Interim order to continue."
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In such circumstances, respondent No. 2 is directed to answer the query or else appear before this Court on the next date of hearing. List on 29.07.2022.
(Tarlok Singh Chauhan)
Judge
r (Chander Bhusan Barowalia)
Judge
15th July, 2022
(raman)
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