Himachal Pradesh High Court
Jagir Singh vs B.B.M.B. & Others on 14 August, 2020
Bench: L. Narayana Swamy, Anoop Chitkara
1
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 2856 of 2020.
Date of Decision : August 14, 2020.
.
Jagir Singh ...Petitioner.
Versus
B.B.M.B. & Others ...Respondents.
Coram:
The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice
The Hon'ble Mr. Justice Anoop Chitkara, Judge.
Whether approved for reporting?1 No.
For the petitioner : Mr. Atul Kumar, Advocate.
For the respondents r : Mr. Vikrant Thakur, Advocate.
COURT PROCEEDINGS CONVENED THROUGH VIDEO
CONFERENCE
Anoop Chitkara, Judge. (Oral)
The petitioner, who is working as a Foreman, in BRSC & PD Division, BBMB, Sundernagar and is under transfer to Slappar Division, BBMB Slappar, has come up before this Court seeking quashing of the order of transfer dated 29.07.2020, Annexure P-1.
2. Notice. Mr. Vikrant Thakur, learned counsel appears and accepts service of notice on behalf of the respondents.
3. In view of the nature of the order, we propose to pass, no response is required from the respondents.
4. Consequently, this petition is disposed of with a direction to the second respondent to consider the representation of the petitioner dated 30.7.2020, Annexure P-3, and decide the same, in 1 Whether reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 17/08/2020 20:21:03 :::HCHP 2the light of the transfer policy occupying the field, and pass appropriate orders, within two weeks. Till then, the operation of .
impugned order of transfer dated 29.07.2020, Annexure P-1, shall remain stayed. Pending application(s), if any, are closed.
(L. Narayana Swamy) Chief Justice.
(Anoop Chitkara), Judge August 14, 2020 (ps) ::: Downloaded on - 17/08/2020 20:21:03 :::HCHP