Himachal Pradesh High Court
Avinash Thakur vs . State Of H.P. & Ors. on 1 August, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Avinash Thakur vs. State of H.P. & ors.
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CWP No.4349/20221.8.2022 Present: Mr. Kulwant Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur & Mr. Yudhbir Singh Thakur, Dy.A.Gs. for the respondents.
Part of the order in question stands complied with inasmuch as the petitioner has been ordered to be transferred from GSSS Baga Chanogi, Thach, Distt. Mandi to GSSS Barsar, Distt. Hamirpur, against vacancy, which is likely to cause due to promotion of the present incumbent there. In such circumstances, we deem it appropriate to adjourn this matter by two weeks with a direction to the respondents-State to obtain fresh instructions as to when the vacancy is actually going to accrue.
List on 22.8.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 1.8.2022 (pankaj) ::: Downloaded on - 04/08/2022 20:01:47 :::CIS