Himachal Pradesh High Court
Rakesh Chand Thakur vs . State Of H.P. & Anr. on 17 August, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Rakesh Chand Thakur vs. State of H.P. & Anr.
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CWP No. 5567 of 2022 17.08.2022 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with Mr. Vinod Thakur, Additional Advocate General, Mr. Yudhvir Singh Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondent No.1-State.
CWP No. 5567 of 2022 & CMP No. 11204 of 2022 It is a specific case of the petitioner that his client as also respondent No.2, have both been posted at the Home Division contrary to office memorandum dated 10th of July, 2013 relating to "Comprehensive Guidelines Principles-2013" for regulating the transfer of State government employees.
In such circumstances, issue notice to respondent No.1. Mr. Vinod Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of respondent No.1. Dasti notice be issued to respondent No.2, returnable for 02.09.2022.
In the meanwhile, the impugned order of transfer (Annexure P-2) dated 11th of August, 2022 is ordered to be stayed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge August 17, 2022 (vinod) ::: Downloaded on - 18/08/2022 20:03:12 :::CIS