Himachal Pradesh High Court
Inderjeet Singh Thakur vs . State Of Hp & Ors. on 21 June, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Inderjeet Singh Thakur Vs. State of HP & Ors.
CWP No. 3939 of 2022 .
21.6.2022 Present:- Mr. Harish Kumar Verma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Sr. Additional Advocate General with M/s Vinod Thakur & Shiv Pal Manhans, Additional. Advocates General and M/s Bhupender Singh Thakur & Yudhvir Singh Thakur, Dy. Advocates General for respondents- State.
CWP No. 3939 of 2022 Learned counsel for the petitioner states that the order of transfer impugned herein, has not been passed in administrative exigency or public interest, but solely on the basis of DO Note No. 407694 dated 10.6.2022.
Issue notice. Mr. Yudhvir Singh Thakur, learned Dy.
Advocate General accepts notice on behalf of the respondents-
State. Dasti notice, for the service of respondent No.4, be issued returnable for 5.7.2022.
CMP No. 7756 of 2022Notice in the aforesaid terms. In the meanwhile, impugned order of transfer dated 15.6.2022 (Annexure P-5), is ordered to be stayed.
Copy dasti.
( Tarlok Singh Chauhan) [[[ Judge (Chander Bhusan Barowalia) Judge 21st June, 2022 (Guleria) ::: Downloaded on - 21/06/2022 20:06:44 :::CIS