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[Cites 1, Cited by 17]

Himachal Pradesh High Court

Santosh Dhiman vs . State Of Hp & Others on 9 May, 2022

Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia

Santosh Dhiman Vs. State of HP & others CWP No. 2819 of 2022 9.5.2022 Present: Mr. K.B. Khajuria, Advocate, for the .

petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Senior Additional Advocate General, Mr. Shiv Pal Manhans, Additional Advocate General Mr. Yudhvir Singh Thakur and Mr. Bhupinder Thakur, Dy. A.Gs. for the respondents­State. 

                 r      CWP No. 2819 of 2022

                        Learned     counsel      for      the      petitioner

submits that impugned transfer order and relieving order (Annexure P­4 and Annexure P­5, respectively) are not being passed in the administrative exigency or public interest, but solely on the basis of DO note No. 39295, dated 21.4.2022.

In such circumstances, issue dasti notice for the service of respondents No. 3 and 4, returnable for 23.5.2022.

CMP No. 5386 of 2022

Notice/reply in the aforesaid terms. In the meanwhile, operation and implementation of impugned transfer order dated 30.4.2022 (Annexure P­4) and relieving order dated 2.5.2022 (Annexure P­

5) are ordered to be stayed.

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Since the petitioner stands already .

relieved, it is directed that respondents No. 1 and 2 shall not resort to any coercive action against the petitioner, so as to compel her to join at the transferred station till the next date of hearing.

List on 17.5.2022.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge May 9, 2022 (Kalpana) ::: Downloaded on - 09/05/2022 20:06:17 :::CIS