Himachal Pradesh High Court
Indu Bala vs . State & Ors. on 19 August, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
.
CWP No.5344/202319.08.2023 Present: Mr. A.K. Bansal, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Y.P.S. Dhaulta, Mr. Rupinder Singh, Additional Advocates General, Ms. Seema Sharma, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the of respondents.
CWP No.5344/2023 & CMP No.10375/2023 rt Following order was passed in the matter on 11.08.2023:-
"Notice. Mr. Rajat Chauhan, learned Law Officer, appears and waives service of notice on behalf of the respondents. Let the respondents to have instructions as to why petitioner's transfer order dated 27.02.2023 to Forest Beat Chhacheti Range & Division Paonta Sahib was cancelled.
Instructions may also be obtained regarding alternative prayer made by the petitioner at page 10 of the petition.
List on 17.08.2023."
2. In response thereto, learned Deputy Advocate General placed on record instructions memo dated 17.08.2023. In the said instructions memo, the respondents have submitted that "the petitioner can be adjusted in the post as mentioned in page No.10 of the petition as the same are lying vacant in Paonta Forest Division".
3. Let learned Deputy Advocate General to produce the order in terms of instructions memo dated 17.08.2023 on the next date.
List on 31.08.2023.
Jyotsna Rewal Dua th 19 August, 2023 (rohit) Judge ::: Downloaded on - 19/08/2023 20:35:46 :::CIS