Himachal Pradesh High Court
Narinder Kumar vs . State Of H.P. & Others on 8 February, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
Narinder Kumar vs. State of H.P. & others .
CWP No. 571 of 2023 8.2.2023 Present: Mr. Ashok Kumar, Advocate, for the petitioner.
Mr. Vishal Panwar, Addl. A.G. with Mr. Rajat Chauhan, Law Officer, for the respondents.
CWP No. 571 & CMP No. 1252 of 2023 The case of the petitioner is that he has been transferred from his present place of posting without permitting him to complete his normal tenure as he has only completed one year and eight months at his present place of posting. The further case of the petitioner is that he has been transferred from present place of posting to District Chamba on the basis of a D.O. Note bearing No. 2772 dated 24.1.2023 without any public interest.
Notice. Mr. Vishal Panwar, learned Additional Advocate General accepts notice on behalf of the respondents and prays four weeks time to file reply.
List after winter vacation before appropriate Bench.
In the meantime, operation of impugned transfer order dated 3.2.2023 (Annexure P-1) qua the petitioner, shall remain stayed.
(Sushil Kukreja) Vacation Judge 8th February, 2023 (kck) ::: Downloaded on - 08/02/2023 20:31:40 :::CIS