Himachal Pradesh High Court
Tarsem Lal vs State Of H.P. & Others on 21 December, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
1
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No. 6606 of 2022
.
Decided on : 21.12.2022
Tarsem Lal
...Petitioner
Versus
State of H.P. & others
...Respondents
____________________________________________________
Coram
Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge
Hon'ble Mr. Justice Virender Singh, Judge
Whether approved for reporting? no
________________________________________________
For the petitioner : Mr. Ashok Kumar, Advocate.
For the respondent : Mr. Anup Rattan, Advocate
General with Mr. Shiv Pal
Manhans, Addl. A.G. for the
respondentÂState.
Per Tarlok Singh Chauhan, Judge (oral):
The instant petition has been filed for the grant of following substantive relief:
"i. That the impugned order dated 13.9.2022 passed by the respondent may kindly be quashed and set aside."
2. We are really surprised to see the ingenuity of ::: Downloaded on - 22/12/2022 20:32:31 :::CIS 2 the petitioner that has been proved in filing the present petition against the transfer order, vide which he has been transferred to a station of his choice, in terms of request made .
by him to this effect to the Hon'ble Chief Minister, vide application dated 23.8.2022.
3. Consequently, the present petition is not maintainable and the same is disposed of. The pending application(s), if any, are also disposed of.
r to (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
21.12.2022
Kalpana
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