Himachal Pradesh High Court
Munshi Ram Verma vs . State Of H.P & Ors on 14 September, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Munshi Ram Verma Vs. State of H.P & Ors CWP No.6383 of 2023 .
14.09.2023 Present: Mr. Hirdaya Ram, Advocate for the petitioner.
Mr. Anup Rattan Advocate General with Mr. Rupinder Singh Thakur & Mr. Y.P.S. Dhaulta, Additional Advocates General, Ms. Seema Sharma, Deputy Advocate General for the respondents.
of CWP No.6383 of 2023 & CMP No.12290 of 2023 Notice. Ms. Seema Sharma, learned Deputy Advocate General, appears and waives service of notice on rt behalf of the respondents.
Petitioner is presently serving as Principal in the Education Department. It is his case that on his request, he was transferred from GSSS Bhunad, District Chamba to GSSS Gumma (Chopal) District Shimla on 30.08.2023.
The petitioner had joined at GSSS Gumma, Chopal, District Shimla on 04.09.2023 (Annexure P-3). His grievance is to the notification dated 06.09.2023 (Annexure P-4) that cancels the transfer of the petitioner to GSSS Gumma, District Shimla, whereas, the petitioner had already joined at GSSS Gumma on 04.09.2023.
In view of above submissions, till the next date of hearing, there shall be stay of notification dated 06.09.2023 (Annexure P-4).
Reply be filed by the next date of hearing. List on 20.10.2023.
Jyotsna Rewal Dua Judge September 14, 2023 (R.Atal) ::: Downloaded on - 14/09/2023 20:37:12 :::CIS