Himachal Pradesh High Court
Devender Kumar Sharma vs Hpseb Limited And Another on 23 September, 2019
Bench: Dharam Chand Chaudhary, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.2517 of 2019 Decided on:23.09.2019 .
Devender Kumar Sharma ...Petitioner.
Versus HPSEB Limited and another ....Respondents. ................................................................................................ Coram The Hon'ble Mr Justice Dharam Chand Chaudhary(ACJ) The Hon'ble Ms Justice Jyotsna Rewal Dua,(J).No. Whether approved for reporting?1 For the petitioner: Mr. Surender Sharma, Advocate.
For respondents: Mr. Vikrant Thakur, Advocate.
Dharam Chand Chaudhary, Acting Chief Justice (Oral) CMP No.9884 of 2019:
Allowed and disposed of.
CWP No.2517 of 2019 & CMP No. 9885 of 2019:
Notice. Mr. Vikrant Thakur, learned counsel appears and accepts service of notice on behalf of the respondents.
2. The limited prayer with which the petitioner has approached this Court is a direction sought to be issued to the respondents to transfer the record of O.A. No.3250 of 2019, which was filed and pending in the erstwhile Himachal Pradesh 1 Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 30/09/2019 20:24:34 :::HCHPAdministrative Tribunal to the files of this High Court and the order Annexures P-10 & P-11, whereby he has been relieved from his present place of posting irrespective of his order of .
transfer stayed by the erstwhile Administrative Tribunal, vide order Annexure P-7 to this writ petition has also been sought to be quashed.
3. We have heard learned counsel for the parties.
4. In view of the above, since erstwhile Administrative Tribunal has stayed the operation of the order of transfer of the petitioner Annexure P-7 to this writ petition vide order Annexure P-9, therefore, no coercive action including relieving the petitioner, consequent upon the impugned relieving order Annexures P-10 and P-11, shall be taken in the meanwhile.
5. Considering the limited grievance of the petitioner, the writ petition is disposed of with a direction to the O.S.D. posted in erstwhile Administrative Tribunal to transfer the record of O.A. No.3250 of 2019 to this Court within a week on receipt of copy of this judgment to be produced by the petitioner. The application CMP No. 9885 of 2019, also stands disposed of.
Copy dasti.
(Dharam Chand Chaudhary), Acting Chief Justice (Jyotsna Rewal Dua), Judge 23rd September, 2019 (rohit) ::: Downloaded on - 30/09/2019 20:24:34 :::HCHP