Himachal Pradesh High Court
____________________________________________________ vs State Of H.P. And Ors on 9 September, 2024
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CWP No. 7128 of 2024
Decided on: 09.09.2024
____________________________________________________
Susheel Kumar
........... Petitioner
.
Versus
State of H.P. and Ors. ........Respondents
____________________________________________________
Coram:
Hon'ble Mr. Justice Bipin Chander Negi, Judge
Whether approved for reporting? 1
For the petitioner :
Mr. Vinod Kumar Thakur and Mr.
Raman Sharma, Advocates.
For the respondents : Mr. B.N. Sharma, Additional
Advocate General, for
respondents No.1 and 2.
____________________________________________________
Bipin Chander Negi, Judge (oral)
Petitioner in the case at hand has approached this Court feeling aggrieved by the impugned office order (transfer order) dated 19.07.2024 appended along with the present petition as Annexure P-1.
2. Heard counsel for the parties, perused the record.
3. From perusal of the record it is evident that previously the present petitioner prior to being posted at GSSS Lanjiana, Hamirpur was posted as GHS Nalanger, Hamirpur. The perusal of the record shows that transfer from GHS Nalanger to GSSS Lanjiana had been made on the basis of a U.O Note.
4. Since, it is apparent that petitioner on an earlier occasion got himself posted at a station of choice on the basis of a U.O note, hence the present petition for quashment of impugned order is not maintainable at all. In this respect, 1 Whether the reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 09/09/2024 20:31:47 :::CISreference can be made to case titled as Bhoop Singh vs. State of H.P and Anr bearing CWP No.3195 of 2021 decided on 30.06.2021.
In view thereof, the present petition is disposed of, so .
also, pending miscellaneous application, if any.
(Bipin Chander Negi) Judge September 09, 2024 Ankit ::: Downloaded on - 09/09/2024 20:31:47 :::CIS