Himachal Pradesh High Court
Dev Pal Singh vs . State Of H.P. & Ors. on 26 July, 2022
Bench: Tarlok Singh Chauhan, Sandeep Sharma
Dev Pal Singh vs. State of H.P. & Ors.
CWP No. 5010 of 2022 26.07.2022 Present: Mr. Anup Rattan, Advocate, for the petitioner.
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Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., with Mr. Yudhbir Singh Thakur, Mr. Bhupinder Thakur, Dy. A.Gs and Mr. Rajat Chauhan, Law Officer, for respondents-
State.
CWP No. 5010 of 2022 Learned counsel for the petitioner states that the order impugned herein has not been passed in administrative exigency or public interest but the same has been effected solely on the basis of DO/UO note issued by the fourth respondent.
In such circumstances, issue notice. Mr. Bhupinder Thakur, learned Deputy Advocate General appears and waives service of notice on behalf of respondents No. 1 to 3.
Issue dasti notice through whatsapp or e-mail to respondent No.5, returnable for 10.08.2022. In the meantime, reply/instructions on behalf of the appearing respondents be filed/obtained.
CMP No. 9998 of 2022Notice in the aforesaid terms. In the meantime, the operation of the impugned transfer order dated 21.07.2022 (Annexure P-3), qua the petitioner and respondent No. 5, is ordered to be stayed.
(Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge July 26, 2022(sanjeev) ::: Downloaded on - 26/07/2022 20:05:14 :::CIS