Himachal Pradesh High Court
Dr. Sudarshan Thakur vs State Of H.P. & Anr on 16 January, 2015
Author: Rajiv Sharma
Bench: Rajiv Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CWP No. 9867 of 2014.
Decided on: 16.1.2015.
Dr. Sudarshan Thakur ......Petitioner.
Versus
.
State of H.P. & anr. .......Respondents.
Coram
The Hon'ble Mr. Justice Rajiv Sharma, Judge.
Whether approved for reporting? 1
For the petitioner: Mr. Anil Bansal, Advocate, vice counsel.
For the respondents: Mr. V.K.Verma, Addl. AG with Mr. J.K.Verma and Pushpinder
Jaswal, Dy. AGs.
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Justice Rajiv Sharma, J.(oral)
Supplementary affidavit stands filed by the Under Secretary (Health), to the Government of Himachal Pradesh in compliance to order dated 29.12.2014. It is evident from the averments contained in the affidavit, more particularly para 2, that the petitioner is working at IGMC, Shimla, since 14.6.2006. He has been transferred to Regional Hospital, Kullu since there was no Anaesthetist available. The transfer of the petitioner is in the larger public interest.
2. Consequently, there is no merit in this petition, the same is dismissed, so also the pending application(s), if any.
January 16, 2015, ( Rajiv Sharma ),
(karan) Vacation Judge.
1
Whether reporters of the local papers may be allowed to see the judgment? ::: Downloaded on - 15/04/2017 17:33:42 :::HCHP