Himachal Pradesh High Court
Surender Paul vs . State Of H.P. And Others. on 15 October, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Surender Paul vs. State of H.P. and others.
CWP No. 7227 of 2022.
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15.10.2022. Present: Mr. Onkar Jairath, Advocates, for the petitioner.
Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Vinod Thakur Additional Advocate General, Mr. Bhupender Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer for respondents No. 1 to 4.
Mr. Ashwani Kaundal, Advocate, for respondent No.5.
Notice confined to respondents No. 1 to 5 at this stage. Mr. Vinod Thakur, learned Additional Advocate General and Mr. Ashwani Kaundal, Advocate appear and waive service of notice on behalf of respondents No. 1 to 4 and 5, respectively. Reply/instructions be filed/obtained within two days.
List on 19.10.2022.
CMP No. 14443 of 2022Since the private respondent has already joined, therefore, in the interim, it is directed that the official-
respondent shall not resort to any coercive action so as to compel the petitioner to join at the transferred station. At the same time, the petitioner shall also be entitled to avail leave of the kind due. Records of DO Note No.440026 dated 09.09.2022 be made available for our perusal.
(Tarlok Singh Chauhan) Judge ( Virender Singh) 15th October, 2022. Judge (tarun) ::: Downloaded on - 15/10/2022 20:06:22 :::CIS