Himachal Pradesh High Court
Sunil Kumar vs . Hrtc on 6 June, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
Sunil Kumar Vs. HRTC CWP No. 3479/2023 .
06.06.2023 Present: Mr. Parkash Sharma, Advocate, for the petitioner.
Ms. Kusum Chaudhary, Advocate, vice Mr. Shyam Singh Chauhan, Advocate, for the respondent.
CWP No. 3479/2023Notice. Ms. Kusum Chaudhary, Advocate, under instructions received from Mr. Shyam Singh Chauhan, Advocate, appears and waives service of notice on behalf of the respondent. She prays for and is granted two weeks' time to file reply.
CMP No. 6916/2023Notice in the aforesaid terms.
The case of the petitioner is that he was appointed with the respondent-HRTC as Driver on 02.10.2017. He was regularized on 27.07.2021 and since then he has been serving at HRTC Unit, Nahan. However, vide transfer order dated 03.06.2023 (Annexure P-1), he has been transferred from HRTC Unit, Nahan to Local Unit, Shimla on the basis of D.O. Note issued by the leader of some Political Party and also during the ban period. The further case of the petitioner is that he has been transferred in utter violation of the Transfer Policy, as he has not been allowed to complete his normal tenure at the present place of posting.
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Let reply by the respondents be filed within two .
weeks, as prayed.
In the interim, operation of impugned transfer/office order dated 03.06.2023 (Annexure P-1), qua the petitioner, is ordered to be stayed, till the next date of hearing.
List for consideration after two weeks, before the appropriate Bench.
( Sushil Kukreja ) Vacation Judge 6th June, 2023 (raman) ::: Downloaded on - 06/06/2023 20:31:10 :::CIS