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Himachal Pradesh High Court

Desh Raj vs H.P. State Civil Supplies Corporation & ... on 3 December, 2019

Bench: Dharam Chand Chaudhary, Anoop Chitkara

    THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                        CWP No. 2714 of 2019
                                                       Decided on: 03.12.2019




                                                                                   .
       Desh Raj                                                   ......Petitioner





                                               Versus

       H.P. State Civil Supplies Corporation & Another.





                                                                ......Respondents

      Coram





      The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
      The Hon'ble Mr. Justice Anoop Chitkara, Judge.
      Whether approved for reporting?1 No.
      For the petitioner:                        Ms.      Kiran     Kanwar,
                               r                 Advocate vice Ms. Seema

                                                 K. Guleria, Advocate.
      For the respondents:                       Mr.    Tarun                     Sharma,
                                                 Advocate.


       Dharam Chand Chaudhary, J. (Oral)

The petitioner, working as Clerk in LPG Agency of the State Civil Supplies Corporation (respondent No.1), Pangi at Killar has filed this writ petition seeking a direction to the respondents to transfer him from the present place of his posting (a tribal area) to a place in soft area on the ground that his stay in the tribal area is already complete.

Whether the reporters of Local Papers may be allowed to see the judgment? Yes.

2. Consequent upon the orders passed in this matter on 1.10.2019, Mr. Tarun Sharma, Advocate, learned standing counsel representing the respondent-

.

Corporation has placed on record the copies of orders dated 14.11.2019 and 16.11.2019, which reveal that the petitioner now stands transferred from Killar (Pangi) to Wholesale Godown of the respondent-Corporation at Sarkaghat, District Mandi. His substitute Sudhir Kant, Clerk transferred from Wholesale Godown of the respondent-Corporation, Jogindernagar, has been relieved with a direction to join duties at LPG agency of the respondent-Corporation at Killar (Pangi).

3. In view of this development, nothing survives in this writ petition to be decided on merits. The same is accordingly disposed of. Pending application(s), if any, shall also stand disposed of.

                                 (Dharam Chand Chaudhary)
                                           Judge


                                          (Anoop Chitkara)
    December 03, 2019(ps)                      Judge




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