Himachal Pradesh High Court
Praveen Kumar Guleria vs . State Of H.P. & Another on 13 May, 2022
Bench: Sabina, Satyen Vaidya
Praveen Kumar Guleria Vs. State of H.P. & Another .
CWP No. 3004 of 2022 13.05.2022 Present: Mr. R.L. Chaudhary, Advocate for the petitioner.
Mr. Ashwani Sharma, Additional Advocate General for the respondents. CWP No. 3004 of 2022 & CMP No.5798 of 2022.
Learned counsel for the petitioner has submitted that the petitioner has already completed his normal tenure in a hard area, but now, vide impugned order Annexure P-3, he has again been transferred to sub cadre area. Petitioner is due to retire within ten months.
Notice. Mr. Ashwani Sharma, learned Additional Advocate General accepts notice on behalf of the respondents and seeks time to file reply.
List again on 20th May, 2022.
In the meantime, operation of impugned order Annexure P-3, qua the petitioner, shall remain stayed.
(Sabina) Judge (Satyen Vaidya) Judge May 13, 2022 (ps) ::: Downloaded on - 13/05/2022 20:07:25 :::CIS