Himachal Pradesh High Court
Kamal Krishan Suman vs State Of H.P. & Anr on 24 December, 2020
Bench: Sureshwar Thakur, Chander Bhusan Barowalia
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 5878 of 2020
Date of Decision: 24.12.2020
.
Kamal Krishan Suman .....Petitioner.
Versus
State of H.P. & anr. ......Respondents
Coram
The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.
Whether approved for reporting?1
For the petitioner: Mr. Ramakant Sharma, Advocate.
For the respondents : Mr. Ashwani Sharma, Addl. AG, for
respondents No. 1 and 2.
(Through Video Conferencing)
Sureshwar Thakur, Judge (oral)
Since, the learned Additional Advocate General, states with all firmness, that the writ petitioner has stayed at the station concerned, for about four years, thereupon, when he has completed the prescribed tenure, at the relevant station concerned, wherefrom, he has been transferred, vide impugned transfer order (Annexure P-2), thereupon, there is no merit in the extant writ petition, and, the same is accordingly dismissed.
However, the respondents concerned, may, consider his being posted at station(s), which are mentioned in the extant writ petition, given his being close to superannuation. Moreover, till the afore request of the writ petitioner, is, considered, the 1 Whether reporters of Local Papers may be allowed to see the judgment? Yes.
::: Downloaded on - 24/12/2020 20:16:35 :::HCHP 2respondents concerned, may not disturb the writ petitioner, from the station concerned. All pending applications are disposed of.
Copy dasti.
.
(Sureshwar Thakur)
Judge
(Chander Bhusan Barowalia)
24th December, 2020 Judge
(raman/CS)
r to
::: Downloaded on - 24/12/2020 20:16:35 :::HCHP