Himachal Pradesh High Court
Reetu Sharma vs . State Of H.P & Ors. on 5 August, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
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Reetu Sharma vs. State of H.P & Ors.
CWP No.5403/20225.8.2022 Present: Mr. Anup Rattan, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, Mr. Vinod Thakur, Addl. AG and Mr. Yudhbir Singh Thakur, Mr. Bhupinder Thaukr, Dy. Advocates General and Mr. Rajat Chauhan, Law Officer, for the respondents- State.
r CWP No.5403/2022Learned counsel for the petitioner states that the petitioner has been ordered to be transferred not on account of any administrative exigencies or public interest, but solely on the basis of DO Note No.400072 dated 12.5.2022. In such circumstances, issue notice. Mr. Yudhbir Singh Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No.1 to 3. Issue separate notice to respondent No.4 returnable for 2nd September, 2022, on taking steps within three days.
List on 2nd September, 2022. Reply, if any, be filed in the meanwhile.
CMP No.10814/2022Notice in the aforesaid terms. In the meanwhile, impugned order of transfer dated 27th July, 2022 (Annexure P-1) qua the petitioner is ordered to be stayed.
( Tarlok Singh Chauhan ) Judge ( Chander Bhusan Barowalia ) Judge 5th August, 2022 (CS) ::: Downloaded on - 05/08/2022 20:05:46 :::CIS