Himachal Pradesh High Court
Priyanka Suman vs . State Of Hp & Ors. on 6 June, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
Priyanka Suman Vs. State of HP & ors.
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CWP No.3520 of 2023 06.06.2023 Present: Mr. Devender Sharma, Advocate vice Mr. Guna Nand Verma, Advocate, for the petitioner.
Mr. Rajesh Mandhotra, Additional Advocate General with Mr. Arsh Rattan and Ms. Ayushi Negi, Deputy Advocates General, for respondents No.1 to 4/State.
CWP No. 3520 of 2023 Notice.
r Mr. Arsh Rattan, learned Deputy Advocate General, accepts service of notice on behalf of respondents No.1 to 4. He prays for and is granted ten days' time to file reply.
Let notice be issued to respondent No.5, returnable on 17.06.2023, on taking steps within a period of two days.
List on 17.06.2023, before the appropriate Bench.
CMP No. 6936 of 2023Notice in the aforesaid terms.
The case of the petitioner is that vide office order dated 02.06.2023 (Annexure P-1), she has been transferred from GSSS Bhangrotu (Mandi) to GSSS Dhangiara (Mandi), within a short span of one year and two months, without allowing her to complete the normal tenure at the present place of posting and that the transfer has ::: Downloaded on - 06/06/2023 20:31:12 :::CIS been effected during ban period. The learned counsel for .
the petitioner has submitted that the petitioner has still not been relieved.
Let reply by respondents No.1 to 4 be filed within ten days, as prayed.
in the interim, operation of impugned office order dated 02.06.2023 (annexure P-1), qua the petitioner, is ordered to be stayed, till the next date of hearing.
( Sushil Kukreja )
June 06, 2023 Vacation Judge
(VH)
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