Himachal Pradesh High Court
Sh. Sanjay Kumar Sood vs State Of H.P. And Another on 27 November, 2019
Bench: L. Narayana Swamy, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 3428 of 2019 Decided on 27.11.2019 .
Sh. Sanjay Kumar Sood ....Petitioner.
Versus State of H.P. and another ... Respondents. ................................................................................................ Coram The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice.
The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1 For the petitioner : Mr. Rakesh Kumar Dogra, Advocate.
For the respondents : Mr. Ashok Sharma, Advocate General with Mr. J.K. Verma, Additional Advocate General for the respondents.
L. Narayana Swamy, Chief Justice(Oral) After arguing for a while, learned counsel for the petitioner submits that the petitioner would be permitted to a make representation seeking his transfer to the stations of his choice and respondents may be directed to consider his representation and pass an appropriate order within a time bound manner.
2. In view of the above stated position, we permit the petitioner to make a representation to the respondent-State within a period of one week and the respondent-State is directed to consider the 1 Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 29/11/2019 20:23:53 :::HCHP 2same and pass appropriate order within two weeks thereafter sympathetically on medical grounds also.
Accordingly, writ petition is disposed of as indicated .
hereinabove along with pending miscellaneous applications, if any.
(L. Narayana Swamy)
Chief Justice
27th November, 2019
(Guleria)
r to (Jyotsna Rewal Dua)
Judge
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