Himachal Pradesh High Court
Anupam Pankaj vs State Of Hp And Ors on 14 December, 2020
Bench: Tarlok Singh Chauhan, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
CWP No. 5629 of 2020
Date of Decision: 14.12.2020
Anupam Pankaj .....Petitioner.
.
Versus
State of HP and Ors. ....Respondents.
Coram:
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
The Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting?1 No.
For the Petitioner: Mr.Rakesh K. Dogra, Advocate, through
Video Conferencing.
For the Respondent: Mr. Ashok Sharma, Advocate General with
Mr. Vinod Thakur, Additional Advocate
General and Ms. Seema Sharma, Mr.
Bhupinder Thakur & Mr. Yudhbir Singh
r Thakur, Deputy Advocates General, for the
State, through Video Conferencing.
_______
Tarlok Singh Chauhan, J. (oral)
On 11.12.2020, this Court passed the following order:
" Learned counsel for the petitioner, on instructions, states that his client is ready and willing to join at the transferred station. State to ascertain whether the vacancy is still there. List on 14.12.2020."
2. On instructions, learned Additional Advocate General points out that the vacancy, against which, the petitioner had been transferred and posted, is still available. Therefore, the present petition is disposed of with the direction to the petitioner to join at the transferred station within forty eight hours from today, failing which right to join there shall be deemed to have 1 Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 14/12/2020 20:16:21 :::HCHP...2...
been forfeited. Pending application(s), if any, also stands .
disposed of accordingly.
( Tarlok Singh Chauhan), Judge.
14th December, 2020 ( Sandeep Sharma ),
Manjit Judge.
::: Downloaded on - 14/12/2020 20:16:21 :::HCHP