Himachal Pradesh High Court
Ashok Kumar vs . Hrtc & Anr. on 2 February, 2022
Author: Chander Bhusan Barowalia
Bench: Chander Bhusan Barowalia
.
CWP No.604/2022A 2.2.2022 Present: Mr. V.D. Khidta, Advocate, for the petitioner.
Ms. Shubh Mahajan, Advocate, for the respondents.
CWP No.604/2022Notice. Ms. Shubh Mahajan, Advocate, appears and waives service of notice on behalf of the respondents. Reply be filed before the next date of hearing. List on 4th March, 2022.
CMP No.1083/2022Notice in the aforesaid terms. After hearing learned counsel for the parties and going through the records especially the recommendations made by the RM/DM, this Court finds that the impugned transfer order(s) dated 4.12.2021 (Annexure P-5) and order dated 28.1.2022 (Annexure P-11) are required to be stayed.
So, it is ordered that till the next date of hearing, the impugned transfer order(s) dated 4.12.2021 (Annexure P-5) and order dated 28.1.2022 (Annexure P-11) shall remain stayed.
The respondents may however, show cause by filing reply on or before the next date of hearing or otherwise why this order be not made absolute till final disposal of the main petition.
CMP No.1084/2022The application is disposed of with a direction to the applicant-petitioner to file translated copies of Annexures P-6 and P-
7, in issue within a period of four weeks.
Copy dasti.
( Chander Bhusan Barowalia) Vacation Judge 2nd February, 2022 (CS) ::: Downloaded on - 02/02/2022 20:11:25 :::CIS