Himachal Pradesh High Court
Purushottam Kumar Sharma vs . State Of H.P. & Others. on 12 July, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Purushottam Kumar Sharma vs. State of H.P. & others.
CWP No.4575 of 2022.
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12.07.2022 Present:- Mr. Tarun K. Sharma, Advocate, for the petitioner.
Mr. Ajay Vaidya, Senior Additional Advocate General, for respondent Nos. 1 and 2. CWP No. 4575 of 2022 & CMP No. 9108 of 2022. Learned counsel for the petitioner states that the order of transfer impugned herein has neither been passed in administrative exigency nor in public interest, but solely on the basis of the D.O. Note No.411552 dated 27.06.2022.
In such circumstances, issue notice to the respondents. Mr. Ajay Vaidya, learned Senior Additional Advocate General, appears and waives service of notice on behalf of respondent Nos. 1 and 2. 'Dasti' notice for the service of respondent No.3 be issued, returnable for 27.07.2022, on taking steps within two days. Reply/instructions by the appearing respondents be filed/obtained in the meantime. List on 27.07.2022.
In the meanwhile, the impugned order of transfer dated 08.07.2022 (Annexure P-1) is ordered to be stayed.
Copy 'dasti'.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) July 12, 2022. Judge (krt) ::: Downloaded on - 12/07/2022 20:05:23 :::CIS