Himachal Pradesh High Court
Priyanka Kapil vs . State Of H.P. & Others. on 12 October, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Priyanka Kapil vs. State of H.P. & others.
CWP No. 7118 of 2022.
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12.10.2022. Present: Mr. Anup Rattan, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General with Mr.Rajinder Dogra, Senior Additional Advocate General, Mr. Shiv Pal Manhans, Additional Advocate General, Mr. Bhupinder Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondent Nos. 1 to 4.
Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rajesh Kumar, Advocate, for respondent No.5.
CWP No. 7118 of 2022 & CMP No. 14215 of 2022.
Learned counsel for the petitioner states that the order of transfer impugned herein has neither been passed in administrative exigency nor in public interest, but solely on the basis of the D.O. Note No. 447428 dated 23.09.2022. In such circumstances, notices confined to respondent No. 1 to 5 at this stage. Mr. Shiv Pal Manhans, learned Additional Advocate General and Mr. Rajesh Kumar, Advocate, appear and waive service of notice on behalf of respondent Nos. 1 to 4 and 5, respectively. List on 19.10.2022 when records pertaining to the aforesaid D.O. Note number be also produced. Replies/instructions by the respondents be filed/obtained by the next date of hearing.
Since, private respondent No.5 has already been relieved, therefore, in the interim, it is directed that the official-
respondents shall not resort to coercive measures so as to compel the petitioner to join at the transferred station and the petitioner shall be entitled to avail leave of the kind due.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 12th October, 2022.(krt) ::: Downloaded on - 12/10/2022 20:06:15 :::CIS