Himachal Pradesh High Court
Notice. Mr. Shiv Pal Manhans vs State Of H.P & Others on 28 April, 2021
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
CWP No.2674 of 2021 28.4.2021 Present: Mr. Neeraj Kumar Shashwat, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, Mr. Rajinder Dogra, .
Sr. Additional Advocate General, Mr. Hemanshu Mishra, Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Additional Advocate Generals, for the respondents-State. (Through Video Conferencing).
CMP No.5167 of 2021 Allowed and disposed of.
CWP No.2674 of 2021 Notice. Mr. Shiv Pal Manhans, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents-
State.
We are of the prima facie view that the respondents while ordering the transfer of the petitioner have not at all taken into consideration the directions that were passed by this Court in CWP No.6308 of 2020 titled Vinay Kumar vs. State of H.P & others, decided on 28.12.2020, whereby the respondents were directed to issue consequential order of transfer of the petitioner in light of Clause 16.1 of the Transfer Policy.
Confronted with this, learned Additional Advocate General prays for and is granted three days' time to obtain instructions.
List on 3rd May, 2021.
CMP No.5168 of 2021Notice in the aforesaid terms. In the meanwhile, the respondents are restrained from taking any coercive steps against the applicant-petitioner so as to compel him to join the transferred station.
Copy dasti.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 28th April, 2021 (CS/sanjeev) ::: Downloaded on - 28/04/2021 20:19:22 :::HCHP