Himachal Pradesh High Court
Mehar Chand vs . State Of H.P. And Ors. on 19 March, 2024
Mehar Chand Vs. State of H.P. and ors.
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CWP No. 2228 of 2024 19.03.2024Present: Mr. Vishwa Bhushan, Advocate, for the petitioner.
Mr. Y.P.S. Dhaulta, Mr. Dalip K. Sharma and Mr. Leela Nand, Additional Advocate Generals with Ms. Avni Kochhar, Deputy Advocate General, for respondents No. 1 and 2 /State.
CWP No. 2228 of 2024 Notice. Mr. Leela Nand Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No. 1 & 2 and seeks time to file reply. Be filed on or before the next date of hearing.
Notice be issued to respondent No. 3, returnable on 30.04.2024, on taking steps within one week.
CMP No. 3325 of 2024Notice in the aforesaid terms. Reply be filed on or before the next date.
The grievance of the petitioner is that he has been transferred, vide office order dated 13.03.2024 (Annexure P-2) without allowing him to complete his normal tenure at present place of posting, where he was posted in October 2022. Further, it has been submitted that less than two years have remained for superannuation of petitioner and this fact has also not been taken into consideration while transferring the petitioner. Petitioner has been able to make out a prima facie case. Till the next date, ::: Downloaded on - 19/03/2024 20:36:01 :::CIS impugned transfer order dated 13.03.2024 (Annexure P-2), qua .
the petitioner, shall remain stayed.
( Satyen Vaidya )
Judge
19th March, 2024
(sushma)
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