Himachal Pradesh High Court
Umesh Kumar Dogra vs State Of Himachal Pradesh And Another on 19 February, 2015
Author: Rajiv Sharma
Bench: Rajiv Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No. 1274/2015
Decided on 19.2.2015
Umesh Kumar Dogra ................Petitioner
.
Versus
State of Himachal Pradesh and another ..........Respondents
Coram
Hon'ble Mr. Justice Rajiv Sharma, Judge
Whether approved for reporting?1
For the Petitioner
For the Respondents :
r :
Mr. Jagdish Thakur, Advocate.
Mr. M.A. Khan, Additional Advocate
General with Mr. N.K. Sharma, Deputy
Advocate General for the respondent-
State.
None for respondent No. 2.
Rajiv Sharma, Judge (Oral):
Learned counsel for the petitioner, submits that the petitioner has been transferred on the basis of a DO note No. 207057 dated 24.1.2015. His statement is taken on record.
2. In these circumstances, we find that the case of the petitioner is squarely covered by the decision of this Court in CWP No. 801 of 2013 titled as Sanjay Kumar vs. State of HP & Others, decided on 5.7.2013. We accordingly quash and set aside transfer order dated 12.2.2015 (Annexure P-4) and dated 16.2.2015 1 Whether the reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 15/04/2017 17:36:29 :::HCHP 2(Annexure P-5), so far they effect the transfer of the petitioner. We leave it open to the respondents to transfer the petitioner in accordance with law. Petition stands disposed of.
.
All pending miscellaneous applications also stand disposed of.
Copy dasti.
(Rajiv Sharma) Vacation Judge February 19, 2015 (vikrant) ::: Downloaded on - 15/04/2017 17:36:29 :::HCHP